Kaushal Jayendra Thaker, J. - (1.) Heard Sri S.K. Mishra for the appellant and Sri Nigamendra Shukla for the claimant - respondent.
(2.) By means of this appeal, the appellant challenges the judgment and decree dated 12.9.2003 passed by Motor Accident Claims Tribunal (Special Judge), Muzaffarnagar, in Motor Accident Claims Tribunal No.295 of 2001 (Ahsan Vs. U.P. State Road Transport Corporation).
(3.) As per the judgment of Apex Court in the case of UPSRTC Vs. Km. Mamta and others, reported in,2016 SCC 948 AIR.;