- (1.) Heard Sri Sudhanshu Kumar holding brief of Sri Swapnil Kumar for the appellant and Sri S.C. Mishra for the respondents.
(2.) The deceased, who was a practicing Advocate died in the year 2006.
(3.) This appeal, at the behest of the claimants, challenges the judgment and award dated 11.8.2008 passed by Motor Accident Claims Tribunal, Etah (hereinafter referred to as 'Tribunal') in M.A.C. Petition No. 142 of 2007 awarding a sum of Rs.4,03,048/- with interest at the rate of 4 per cent.;