(1.) THIS appeal is filed by the Insurer challenging the quantum of compensation swarded by the Senior Civil Judge and CJM and Additional MACT, Chitradurge, in MVC 526/2009 dated 13.4.2010.
(2.) ALTHOUGH notice is served on the claimant, none represents him.
(3.) IT is submitted that the appeal filed by the claimant seeking for enhancement of compensation has already been dismissed on 29.9.2011.