BALKISHAN Vs. RAMESH SINGH

JUDGEMENT

(1.) The learned Counsel for the appellants submits that appellants No. 1 and 2 have expired during the pendency of this appeal and their rights have devolved upon appellants No. 3 and 4. Appellants No. 3 and 4 are substituted in place of appellants No. 1 and 2. The amended memo of parties is taken on record.

(2.) Respondent No. 1, the driver of the offending vehicle was working with Delhi Police at the time of the accident. Notice to respondent No. 1 is dispensed with.

(3.) The appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 1,54,000/- has been awarded to them. The appellants seek enhancement of the award amount.