- (1.) Heard Sri Rakesh Pratap Singh, learned Counsel for the appellants and Sri Anadi Krishna, advocate, holding brief of Sri Sanjiv Agarwal, learned Counsel for the respondents and perused the record.
(2.) Appeal under Section 173 of the Motor Vehicles Act has been preferred against the impugned award dated 21.11.2008, passed by the Motor Accident Claims Tribunal, district Faizabad in Claim Petition No. 121 of 2004.
(3.) The brief facts giving rise to the present controversy is discussed hereinafter.;