- (1.) The service upon respondent No.1 is dispensed at the risk and cost of the appellants.
(2.) With the consent of the parties, instant appeal is being heard finally.
(3.) The present appeal has been preferred assailing the judgment and award dated 12.09.2018 passed by Motor Accident Claims Tribunal, Sirohi in Motor Accident Claim Case No.182/2016 whereby the learned tribunal has awarded a sum of Rs. 10,20,000/- as compensation to the appellants-claimants in view of death of Rama Ram in the accident occurred on 10.10.2015.;