UJJAWAL DUTT Vs. SHANKAR BURRMAN

JUDGEMENT

(1.) Application (No.01/2025) filed by the appellants' counsel for early hearing of the misc. appeal is disposed of with the consent of both the parties to hear and decide the same today itself.

(2.) This misc. appeal has been filed under Sec. 173 of the Motor Vehicles Act, 1988 [for the sake of brevity, hereinafter referred to as 'the Act of 1988'], against the judgment and award dtd. 6/12/2017 passed by the learned Motor Accident Claims Tribunal, Bikaner [for the sake of brevity, hereinafter referred to as 'learned Tribunal'] in MACT Case No.293/2012 titled as 'Ujjwal Dutt and Ors. v. Shankar Burman and Ors.', whereby, compensation awarded by the learned Tribunal was on lower side and the respondents were directed to pay the said compensation jointly and severally.

(3.) At the risk and cost of learned counsel for the appellants, vide order dtd. 8/1/2021, service of notice upon respondents Nos.1 and 2 have been dispensed with.