NATIONAL INSURANCE COMPANY LTD Vs. AKHILESH

JUDGEMENT

(1.) This appeal is directed against the judgment of the Motor Accident Claims Tribunal dated 9th August, 2003 awarding a sum of ' 5,90,000/- with interest @ 9; p.a. from the date of the filing of the petition till realization in favour of the Respondents No. 1 to 6 herein being the legal representatives of the deceased Balbir Singh.

(2.) The facts briefly delineated are that one Balbir Singh (hereinafter referred to as 'the deceased') was hit by a truck bearing No. DL-1G-2510 from behind while he was crossing the road near the Petrol Pump, Tibia College, Delhi. He succumbed to the injuries sustained by him and a claim petition was filed by his widow, the Respondent No. 1 herein, on behalf of herself, her three minor children and the parents of the deceased. As stated hereinabove, in the aforesaid claim petition, the Tribunal awarded compensation in the sum of ' 5,90,000/- with interest thereon to the Respondents 1 to 6 herein. Aggrieved by the aforesaid award, the present appeal was preferred by the Appellant Insurance Company wherein the following order was passed on 20th August, 2004:

(3.) Service of notice of the filing of the appeal was effected on the Respondents No. 1 to 7 but the said Respondents did not appear to contest the appeal.