MADHU RANI Vs. USHANT DIGANI & ORS

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Issue notice. Notice is accepted by learned counsel appearing for respondent no. 3. Since there is no dispute with regard to the liability of the Insurance Company viz-a-viz the driver and owner of the offending vehicle, service of respondents no. 1 and 2 is discharged.

(3.) The only point raised by learned counsel for the appellants is that the Tribunal has taken the minimum wage at Rs.16,182/- of a matriculate person and erred in not noticing the latest notification of the Government stipulating the minimum wage of a matriculate at Rs.16,962/-.