CHANDRAPRAKASH SHARMA Vs. ASHOK BROTHERS

JUDGEMENT

(1.) Claimants are the parents of the deceased. The appeal is for enhancement of the compensation awarded by the Claims Tribunal in respect of the death of three youths, which was sought to be compensated by filing claim under Section 163-A of the Motor Vehicles Act, 1988.

(2.) It is submitted on behalf of Shri Amrito Das, the learned counsel whose name is shown in the cause-list as appearing for the 2nd Respondent-Bharti A.X.A. General Insurance Company Limited that he has already relinquished the Vakalat and the matter has been informed to the Company. It is simultaneously added that, as per the intimation given to him, the Insurance Company has made alternate arrangements; but virtually there is nobody to represent the Insurer. I.A. No.02 of 2020 has been filed for removing the name of the learned counsel for the 2nd Respondent from the causelist and the records.

(3.) Heard Shri Rakesh Thakur, the learned counsel for the Appellants and Shri T.K. Tiwari, the learned counsel appearing on behalf of the 4 th Respondent.