VIVEK KUMAR BIRLA, J. - (1.) Heard Sri Arvind Kumar, learned counsel for the appellant and Sri Vidya Kant Shukla, learned counsel appearing for the claimant-respondents no. 1 to 8.
(2.) Present appeal has been filed challenging the judgment and order dated 21.2.2017 passed by the Additional District Judge, Court No. 7, Kanpur Nagar/Motor Accident Claims Tribunal, Kanpur Nagar in M.A.C. No. 737 of 2015.
(3.) The award is being challenged on the ground of excessive compensation awarded to the claimants.;