MOHAN Vs. THE ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Being aggrieved by the judgment and award dated 28.5.2011 passed by the Senior Civil Judge and MACT, Chintamani in MVC No. 44/2008 awarding compensation of Rs. 74,500/-, the present appeal is filed by the claimant seeking for enhancement of compensation.

(2.) The brief facts of the case are as under:

(3.) Inspite of the notice issued by the Tribunal, the 2nd respondent did not enter appearance and hence, he was placed ex parte. The 1st respondent/insurance company appeared through its Counsel and filed statement of objections contending that the vehicle in question was not at all insured with the insurance company and there was no negligent on the part of the driver of tempo and the accident occurred due to negligence on the part of the minor appellant himself, etc.