SAHANA KHATOON Vs. NEW INDIA ASSURANCE COMPANY LTD

JUDGEMENT

(1.) This appeal is filed by claimants for enhancement of compensation. Heard Ms. Mitisha Kotecha, learned counsel for appellants and Mr. M.B. Joshi, learned counsel for respondent no. 1. Respondent nos. 2 and 3, though served way back in the year 2009, chose not to remain appear in this appeal and thus nobody is appearing on their behalf.

(2.) Facts giving rise to the present appeal, are in short compass, which are as under:

(3.) The claimants were dissatisfied with the amount of compensation that was awarded to them. Therefore, they filed the present appeal.