SUSHILA DHURVE Vs. SUKHLAL DHURVE

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment of the High Court of Madhya Pradesh at Jabalpur dtd. 10/7/2024, which interfered with and enhanced the award passed by the Motor Accident Claims Tribunal

(3.) We have heard the learned counsel for the parties, and now we proceed to decide the matter.