Saral Srivastava, J. - (1.) Heard Sri P.K. Pandey, learned counsel for the appellants, Sri Saurabh Srivastava, learned counsel for the New India Assurance Company and Sri Alok Mishra holding brief of Sri S.K. Mishra, learned counsel for the respondent/Corporation.
(2.) The claimant-appellant preferred the present appeal against the judgment and order dated 29.11.2002 passed by Motor Accident Claims Tribunal, (Special Judge/Anti Corruption), Meerut whereby the Tribunal has awarded Rs.2,00,000/- along-with 9% interest as compensation to the appellant.
(3.) The present appeal is confined to the appellant no.1 only, even though the appellant no.2 has joined as a party.;