VINIT KUMAR MATHUR,J. - (1.) Heard learned Counsel for the parties.
(2.) The facts in short are that the Motor Accident Claims Tribunal, Sirohi in Motor Accident Claim Case No. 44/2013 (C.I.S. No. 337/2014) has allowed the claim petition of the respondents/claimants while awarding a sum of Rs. 8,85,500/- vide judgment and award dated 1.9.2018.
(3.) While dealing with the claim petition of the claimants, learned Tribunal framed four issues which are as follows : - ... VARNACULAR TEXT OMITTED... ;