DHAPU KANWAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The present appeal has been preferred by the appellants-claimants against the judgment and award dtd. 11/9/2019 passed by the learned Judge, Motor Accident Claims Tribunal, Jaisalmer in MAC Case No. 129/2017 seeking enhancement of the award amount.

(2.) Heard learned counsel for the parties.

(3.) Admit. Issue notice. Mr. Mukesh Rajpurohit, learned ASG accepts notice on behalf of the respondent no. 1- Union of India.