UCHHAB KANWAR Vs. LRS OF HEERALAL SAMRIYA

JUDGEMENT

(1.) At the request of learned counsel for the appellant-claimant, the service upon the respondent Nos. 1/1 to 1/4 is dispensed with at the risk and cost of the appellant-claimant.

(2.) With the consent of the parties, the appeal is taken up for final hearing today itself.

(3.) The present appeal has been preferred by the appellant-claimant against the judgment and award dated 13.02.2019 passed by the Motor Accident Claims Tribunal, Jodhpur (Metro) in Claim Case No. 348/2013 (2749/2014) whereby an amount of Rs. 5,70,000/- was awarded to the appellant-claimant on account of death of Hanwant Singh in the accident, which occurred on 22.10.2008.