- (1.) Sri Abhishek Anand and Sri Vikas Sharma have filed caveat on behalf of the respondents-claimants. Today, when the case was called out, Sri Girish Kumar Yadav, advocate has put in appearance on behalf of respondents-claimants and argued the matter. Heard learned counsel for the parties.
(2.) The appellant has preferred this appeal against the award dated 3.12.2014 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No. 12, Lucknow whereby the Tribunal has awarded a sum of Rs. 21,03,900 as compensation in favour of the opposite parties.
(3.) The factum of the accident is not disputed by the parties.;