CHITRASEN Vs. MOHD. HRUN

JUDGEMENT

(1.) This application has been filed seeking early hearing of the appeal, which has been pending adjudication since 2016.

(2.) With the consent of the learned counsel for the appellant and the respondent no.3, who is the only contesting party, the hearing of the appeal is expedited and is taken up for hearing today itself. MAC.APP.-780/2016

(3.) This appeal has been filed by the appellant challenging the Award dtd. 23/5/2016 passed by the learned Motor Accidents Claims Tribunal (North), Rohini (hereinafter referred to as the 'Tribunal') in Suit no.116/2013 seeking enhancement of the compensation awarded by the Impugned Award.