MAHENDAR KUMAR GOYAL, J. - (1.) The matter comes up on application no.1/2020 filed by the respondents-claimants seeking vacation of the ex-parte interim order dated 17.09.2019.
(2.) With the consent of the learned counsels appearing for the respective parties, the appeal is heard for admission today at this stage.
(3.) The appeal is directed against the judgment dated 09.01.2019 passed by the learned Motor Accident Claims Tribunal, Dausa, District Dausa whereby the claim petition filed by the respondents-claimants has partly been allowed against the appellant-non-claimant no.2 only.;