SUMI DEVI Vs. ANIL KUMAR

JUDGEMENT

(1.) It appears from the record that Mrs. Suchitra Pandey, was appointed by the JHALSA on behalf of the claimants. Record further suggests that on last 2- 3 dates Mrs. Suchitra Pandey has not appeared in this matter. Accordingly, Mrs. Priyanka Boby, present in the court, is appointed as Amicus Curiae to assist the court on behalf of claimants.

(2.) Heard Mrs. Priyanka Boby, learned amicus curiae appearing for the appellants/claimants, Mr. Jay Mohan Mishra, learned counsel for the respondent no.1 Mr. D.C. Ghosh, learned counsel for the respondent nos. 2 and 4, Mr. Rajesh Kumar Mahtha, learned counsel for the respondent no. 3 and Mr. Manish Kumar, learned counsel for the respondent no. 6.

(3.) Aggrieved with award dtd. 23/12/2015 passed by the learned District Judge-II-cum-P.O. Motor Accident Claim Tribunal, Lohardaga in Compensation Claim Case No. 25/2008, the appellants/claimants have preferred this appeal for enhancement of the awarded amount.