HEMLATA JOHAR Vs. SALMAN KHAN

JUDGEMENT

(1.) In the instant appeal is preferred by the appellants/petitioners (herein referred to as the petitioners) under Sec. 173 of the Motor Vehicles Act (for the "Act") against the award dtd. 01/03/2017 passed by 14th Motor Accident Claims Tribunal, Indore in Claim Case No.1700649/2015 with a prayer to enhance the awarded amount of compensation.

(2.) For the sake of convenience, the parties are referred to as they are arrayed before the Tribunal.

(3.) Heard Ms. Shraddha Dixit, learned counsel for the appellants/claimants and Shri Mayank Upadhayay, learned counsel for the 2nd respondent/New India Insurance Company Limited. Notice of 1st respondent served no one entered appearance.