SHAKARAJI K THAKORE Vs. LIYAKATHUSAIN A PATHAN

JUDGEMENT

(1.) Shri Jigar Raval, learned counsel for the appellant; none for the respondents no. 1 and 2; Shri Sunil B. Parikh, learned counsel for the respondent no.3.

(2.) The claimant, being partly aggrieved by the award dated 24.11.83 passed by the M.A.C.Tribunal [Aux.] Ahmedabad [Rural] at Narol in M.A.C.T. Case No. 678/80, is before this Court seeking enhancement in the compensation amount.

(3.) As nobody is challenging the liability of the respondent, the Court is not required to look into the details of the accident etc.