MAYANK Vs. PRITHVI SINGH
LAWS(RAJ)-2019-5-79
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on May 28,2019

Mayank Appellant
VERSUS
PRITHVI SINGH Respondents

JUDGEMENT

SABINA,J. - (1.) Learned counsel for the appellant has submitted that service qua respondent no. 2 for the purposes of this appeal, be dispensed with.
(2.) Ordered accordingly.
(3.) Appellant has filed this appeal, challenging the award dated 12.12.2005 passed by the Motor Accident Claims Tribunal, seeking enhancement of compensation amount.;


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