DAI BAI Vs. RAMSON

JUDGEMENT

(1.) The case is listed in the "orders category", however, with the consent of the learned counsel for the parties, the matter is being heard and decided finally.

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

(3.) The present appeal has been preferred by the claimants-appellants against the judgment and award dtd. 30/7/2016 passed by the Motor Accident Claims Tribunal, Dungarpur in Motor Accident Claim Case No.125/2015, whereby the learned Tribunal after framing of the issues, evaluating the evidence and hearing learned counsel for the parties awarded a sum of Rs.8,76,176.00 in favour of the claimants on account of death of one Arvind in an accident which occurred on 27/10/2014.