PUSHPLATA VIJAYVARGIYA Vs. JAGDISH CHOUDHARY

JUDGEMENT

(1.) Learned counsel for the appellants has submitted that service qua respondent no. 1 for the purposes of this appeal be dispensed with;

(2.) Ordered accordingly.

(3.) Appellants have filed this appeal, challenging the award dtd. 6/5/2009 passed by the Motor Accident Claims Tribunal, seeking enhancement of compensation amount.