- (1.) Heard Sri Rahul Sahai, learned counsel for the appellant and Sri Sandeep Dixit, learned counsel appearing on behalf of the respondents/claimants.
(2.) With the consent of both the parties, the present appeal is being disposed of at this stage.
(3.) This is an appeal under Section 173 of the Motor Vehicles Act, 1988 against the order of Tribunal dated 17.04.2014, by which the Tribunal has awarded Rs.18,24,900/- towards compensation.;