Kaushal Jayendra Thaker, J. - (1.) Heard Sri Saurabh Srivastava for the appellant and learned counsels for the respondents.
(2.) Before adverting to the facts, it would be necessary to mention that the accident took place between the cyclist and tempo and the cyclist succumbed to the injuries.
(3.) The claimants filed the claim petition claiming compensation to the tune of Rs.12,10,000/-. The Tribunal allowed M.A.C.P. No.451 of 2003 and awarded a sum of Rs.4,39,000/- with interest @ 8 per cent.;