Kaushal Jayendra Thaker, J. - (1.) Heard Sri Prateek Samadhiya holding brief of Sri Kartikey Saran.
(2.) By means of this appeal, the appellant has challenged the judgment and interim award dated 13.3.1997 passed by Motor Accident Claims Tribunal, Bareilly, in Motor Accident Claim Case No.52 of 1992 (Smt. Veena Sinha Vs. Sri Rafeeq Ahmad).
(3.) Facts of this case are not mentioned.;