BRAJKANWAR Vs. NATIONAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) Admit. Issue notice.

(2.) At the request of both the counsels, heard the matter finally.

(3.) The present misc. appeal has been filed by the appellants-claimants seeking enhancement of the compensation amount awarded vide Judgment and Award dtd. 18/7/2016 passed by the Motor Accident Claims Tribunal, Chittorgarh in MAC Case no.535/2009.