MUKESH Vs. NARAYAN LAL

JUDGEMENT

(1.) Service of notice upon respondent Nos.1 and 2 is dispensed with at the risk and cost of learned counsel for the appellant.

(2.) With the consent of learned counsel for the parties, the matter is being heard and decided finally.

(3.) The present appeal has been preferred against the judgment and award dated 28.08.2019 passed by MACT Rajsamand, in Claim Case No. 65/2019 whereby, learned Tribunal after framing the issues and hearing the counsel for the parties, decided the claim petition of the appellants-claimants and awarded a sum of Rs. 10,22,000/- as compensation in favour of the appellants-claimants on account of death of Smt. Durga Devi in the accident which occurred on 27.12.2018.