SALU BABA VELIP Vs. SAPNESH RATNAKAR BANDEKAR

JUDGEMENT

(1.) Heard Mr. Marshal for the Appellants.

(2.) The Respondents though served, neither present nor represented.

(3.) The Appellants, by instituting this appeal, seek enhancement of compensation awarded to them on account of the death of Baba Tolu Velipo, who was the husband of Appellant No.1 and the father of Appellant No.2, in a vehicular accident.