SURESH TOPPO Vs. BAIKUNTH SINGH

JUDGEMENT

(1.) Heard Mr. Arvind Kumar Lall, learned counsel for the appellant and Mr. Mukesh Kumar Dubey, learned counsel for respondent no.2.

(2.) Notice upon respondent no.1 has been effected, however till date nobody has appeared on behalf of respondent no.1 and that is why, this appeal has been heard in absence of respondent no.1.

(3.) This appeal has been preferred being dissatisfied with the judgment/ award dtd. 25/3/2017 passed by the learned Presiding Officer, Motor Vehicles Accident Claims Tribunal, Ranchi in M.A.C.T. Case No.20 of 2009 for enhancement of the awarded amount.