RAMANNA AND ORS. Vs. ALIMODDIN AND ORS.

JUDGEMENT

(1.) The claimant has preferred this appeal challenging the judgment and award passed by the Tribunal both on the ground of liability and quantum.

(2.) Heard the learned counsel appearing for the claimant and the learned counsel appearing for the insurer of offending vehicle. Notice to respondent No. 1 owner of the vehicle was held as sufficient as per order of this Court dated 01.04.2009 and he remained unrepresented.

(3.) The Tribunal by impugned judgment and award allowed the claim petition and awarded compensation of Rs. 2,39,000/ - with interest @ 6% p.a. and directed the owner of the offending lorry to pay the said amount to the claimant and dismissed the claim petition against the insurer of the offending vehicle.