BAPULAL PATIDAR Vs. VEERENDRA

JUDGEMENT

(1.) This appeal is filed by the claimant/(s) seeking enhancement of compensation awarded by IVth Motor Accident Claims Tribunal, Indore(M.P.) in Claim Case No.MACC/141/2019 decided on 29/11/2021. Today appeal is listed before Permanent and Continuous/ National Lok Adalat under Sec. 20 of the Legal Services Authorities Act, 1987 for settlement between the parties.