GOVERDHAN BARDHAR, J. - (1.) Counsel for the appellant submits that this appeal is preferred mainly for enhancement in the compensation amount awarded by the learned Tribunal. Except respondent No.1, all other respondents have been served. Service upon respondent No.1 may be dispensed with for the purpose of hearing of this appeal.
(2.) At the request of counsel for the appellant, the matter heard finally.
(3.) The instant appeal has been filed by the appellant under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 12.04.2014 passed by learned Judge, Motor Accident Claims Tribunal (FIrst), Jodhpur in claim case No.757/2011 whereby, the learned Judge has awarded compensation in the sum of Rs.25,854/- only to the claimant appellant.;