SITARAM GURJAR Vs. MOTA DEVI

JUDGEMENT

(1.) All the four Misc. appeals arise out of common judgment and award, hence same are being decided together.

(2.) These appeals have been filed against the impugned judgment and award dtd. 3/3/2017 passed by Motor Accident Claims Tribunal No. 1, Jaipur Metropolitan, Jaipur in MAC Cases No. 576/2013 and 577/2013, whereby the claim petitions filed by the claimants were allowed and the compensation has been passed in favour of the claimants.

(3.) Feeling aggrieved and dissatisfied by the impugned judgment and award dtd. 3/3/2017, the claimants-appellants have preferred the S.B. Civil Misc. Appeal Nos. 3256/2017 and 3261/2017 within the period of limitation for enhancement of amount of compensation.