BALU RAM KUMAWAT Vs. MAHABAL KUMAR JAIN

JUDGEMENT

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

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

(3.) The present appeal has been filed against the judgment and award 05/05/2017 passed by Motor Accident Claims Tribunal, Bhilwara in Motor Accident Claims Case No. 75/2014. Vide judgment dated 05/05/2017, an amount of Rs.2,02,696/- has been awarded to the present appellant on account of the injuries suffered by him in the accident which occurred on 16/09/2013.