Dr. Kaushal Jayendra Thaker, J. - (1.) Heard Sri Anuj Srivastava, learned counsel for appellant and Sri V. Malik assisted by Sri J.P. Tripathi, learned counsel for claimants respondents on first appeal from order as well as cross appeal filed by claimants. Despite specific orders, office has not corrected the names of respective counsels.
(2.) This First Appeal From Order No. 3159 of 2013 has been filed under section 173 of Motor Vehicle Act, 1988 (hereinafter referred to 'Act, 1988') by Regional Manager, U.P. State Road Transport Corporation, being aggrieved by order dated 14.8.2013 passed by Motor Accident Claims Tribunal, Jhansi in Motor Accident Claims Case No. 92 of 2012 (Smt. Nisha Dubey and others v. U.P. State Road Transport Corporation) whereas Cross Appeal No. 344347 of 2015 has been preferred by heirs of deceased-claimants-respondents.
(3.) Parties are referred as appellant (Insurance Company) and respondent ( claimants). By consent of learned counsel for parties matters are finally decided.;