PUNAM DEVI Vs. SHRI DHARAMPAL

JUDGEMENT

(1.) At the request of the learned counsel for the appellants, service upon respondents No.1 and 2 is dispensed with at his own risk and cost.

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

(3.) The present appeal has been preferred by the claimants-appellants against the judgment and award dtd. 1/5/2017 passed by the Motor Accident Claims Tribunal, Ratangarh in Motor Accident Claim Case No.36/2014, whereby the learned Tribunal after framing of the issues, evaluating the evidence and hearing learned counsel for the parties, awarded a sum of Rs.9,04,000.00 in favour of the claimants on account of death of one Shyam Lal in an accident which occurred on 23/10/2014.