GENDA DEVI Vs. ASHOK KUMAR SINGH

JUDGEMENT

(1.) None appeared on behalf of the Appellants. On the last date also, none appeared on behalf of the Appellants.

(2.) Counsel for Respondent No.2- National Insurance Company is present. Counsel for the Respondent No.1 is also present.

(3.) Instant appeal has been filed against the judgment and award dated 211.2015 and 212.2015 passed by the District Judge-cum-Motor Vehicle Accident Claims Tribunal, Rohtas at Sasaram, in M. V. Claim Case No.46 of 2003 for enhancement of the amount of compensation awarded by the tribunal.