VIRSINH BAMANIA BHIL Vs. CHANDUBHAI NARANBHAI PATEL

JUDGEMENT

(1.) In this appeal, as no one was appearing on behalf of appellants, original claimants, this Court passed following order on 31st January, 2008:

(2.) Therefore, today, on behalf of learned Advocate Mr. Nitin Amin, learned Advocate Mr. Karanjit Vadodaria has remained present and argued matter for appellants/claimants and learned Advocate Mr. Thomas has remained present for learned Advocate Mr. Vibhuti Nanavati for respondent Insurance Company.

(3.) This appeal is preferred by appellants claiming Rs. 34,500 being enhanced amount of claim, from respondents.