MUKESH AND ORS. Vs. HANUMAN SAHAY AND ORS.

JUDGEMENT

(1.) Cm-27748-Cii-2012

(2.) Despite sufficient opportunity given, no reply has been filed by the respondents. For the reasons enumerated in the application, the same is allowed. Delay of 70 days in filing the appeal is hereby condoned.

(3.) The present appeal has been filed by the claimantsappellants for enhancement of the compensation awarded by learned Motor Accident Claims Tribunal, Gurgaon (for short 'the Tribunal'), vide award dated 21.4.2012, on account of the death of Satish Kumar in a motor vehicular accident.