DEVENDRA KUMAR ARORA,J. - (1.) Heard learned Counsel for the appellants and Counsel for the Insurance Company and perused the judgment impugned. None has put in appearance on behalf of first respondent.
(2.) This appeal under Section 173 of the Motor Vehicle Act, 1988 has been preferred by the appellants-claimants for enhancement of the compensation as awarded vide judgment and award dated 15.9.2009 passed by Sri Arvind Kumar Mishra-I, Chairman, Motor Accident Claims Tribunal/District Judge, Bahraich in MACP No. 201 of 2007 whereby the Tribunal has awarded a sum of Rupees one lac only with 6% interest per anum towards compensation.
(3.) In short, the factual matrix of the case is as follows:-;