PARIMALA W/O LATE R.V. RANGASWAMY REDDY Vs. HARSIMRAN SINGH S/O SARDAR JOGINDAR SINGH, THE MANAGER NEW INDIA ASSURANCE CO. LTD. AND THE REGIONAL MANAGER NEW INDIA ASSURANCE CO. LTD., THE REGIONAL OFFICE, MISSION ROAD NEAR CORPORATION BANGALORE -

JUDGEMENT

(1.) THOUGH respondent No. 3 is served and unrepresented, Sri.M.Narayanappa is directed to take notice for respondent No 3. Since there is no dispute as regard to the liability, notice to respondent No. 2 is dispensed with.

(2.) THERE is a delay of 82 days in filing the appeal. Cause shown is accepted. Delay condoned.

(3.) THE Tribunal has awarded compensation of Rs. 7,54,088/ - with interest. Unsatisfied with the same, claimants are before this Court.