Gopal Krishan Vyas, J. - (1.) HEARD learned Counsel for the Appellants.
(2.) BY way of filing present misc. appeal, the Appellants -claimants have prayed for enhancement of compensation. This misc. appeal is pending since 1997 and still service upon Respondents No. 1 and 2 is not effected and from last four years counsel for the Appellants is seeking time for filing PF -notices upon fresh address of Respondents No. 1 and 2.
(3.) I have heard learned Counsel for the Appellants on merit and perused the award impugned passed by the Motor Accident Claims Tribunal -I, Jodhpur.;