VISHNU KANWAR Vs. SHRI CHANDRA SINGH

JUDGEMENT

(1.) The matter is listed on an application (01/21) for early hearing of the appeal.

(2.) For the reasons stated in the application, the same is allowed and with the consent of learned counsel for the parties, the matter is being heard today itself and decided finally.

(3.) The present appeal has been preferred against the judgment and award dtd. 13/02/2013 passed by Motor Accident Claims Tribunal, Pali in Motor Accident Claims Case No. 152/2012. Vide judgment dtd. 13/02/2013, an amount of Rs.13,80,888.00 has been awarded to the claimants/appellants on account of death of Narain Singh in the accident which occurred on 21/06/2012.