(1.) ISSUE notice to the respondent No.8 to show cause as to why the appeal be not admitted and notice of CM No.1061/2011. Mr. Sameer Nandwani, Advocate accepts notice on behalf of the respondent No.8. Notice to the remaining respondents is dispensed with on the prayer of the counsel for the appellant. With the consent of the parties, the appeal is disposed of at preliminary stage itself.
(2.) THE grievance of the appellant in the present appeal is that though three vehicles were involved in the accident, namely, Canter bearing No. HR-69-7746 driven by the respondent No.2 Shri Mobin Kumar, Bus No.PB-11Z-0715 belonging to Punjab Roadways driven by the respondent No.4 Shri Baldev and a Tata 407 bearing No.HR-39A-1551 driven by the respondent No.6 Shri Subhash, the learned Tribunal at the time of the passing of the interim award has directed that the amount of the interim compensation shall be paid in equal shares by the respondents No.3 and 9, i.e., the respective insurance companies of the first and the third vehicle, whereas no liability has been fastened on the Punjab Roadways bus, which, in fact, according to the counsel for the appellant, was responsible for the fatal injuries caused to the deceased.
(3.) MAC.Appeal. No.51/2011 and CM No.1061/2011 stand disposed of.