BIMLA DEVI Vs. BAJ SINGH

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) CM-9894-CII-2021 Learned counsel for the appellants states that as per his instructions, the appellants are not ready for amicable settlement and the appeal be decided on merits.

(3.) On the oral request of learned counsel for the parties, the main appeal is taken up on Board today itself for final disposal. FAO-3141-2010(O&M) Finding the compensation awarded to them by Motor Accident Claims Tribunal, Sri Muktsar Sahib vide award dtd. 22/8/2009 being inadequate, claimants Smt.Bimla Devi (since deceased) and another had knocked at the door of this Court by way of filing an appeal.