KAUSHAL JAYENDRA THAKER,J. - (1.) Heard learned counsel for the parties and perused the judgment and order impugned.
(2.) This appeal, at the behest of United India Insurance Company Limited, challenges the judgment and order dated 9.2.1999 passed by Motor Accident Claims Tribunal/IV Additional District and Sessions Judge, Jhansi (hereinafter referred to as 'Tribunal') awarding a sum of Rs.1,22,400/- with interest at the rate of 10% as compensation to the claimants in Claim Petition No. 133 of 1990.
(3.) Facts are not narrated as they are not in dispute.;