Rajesh Kumar, J. - (1.) Heard the parties.
(2.) The present appeal has been filed against the judgment dated 11.06.2014 passed in Title (M.V.) Suit No.216 of 2016 by learned District Judge-IX-cum-MACT, Dhanbad.
(3.) The claim application has been filed under Section 166 of M.V. Act by the claimants/appellants, seeking compensation on the ground of death of Uttam Kumar Tewary alias Uttam Kumar L. Tewary, who died in a road accident on 14.06.2006 at 7.30 p.m.;