NATIONAL INSURANCE CO. LTD Vs. PRAMOD KUMAR SHARMA

JUDGEMENT

(1.) THE present appeal is directed against the impugned order dated 17.04.2006 passed by the learned Tribunal.

(2.) IT is pointed out that service upon respondent No. 1 was dispensed with vide order dated 17.07.2007 and respondent Nos. 2 to 4 were proceeded ex parte.

(3.) PURSUANT thereto respondent Nos. 3 and 4 appeared on 23.07.2013 and on their request, the Secretary, Delhi High Court Legal Services Committee was directed to provide them a counsel. Accordingly, Mr. Saurabh Kansal, learned counsel appointed as Amicus Curiae appears on behalf of the respondent Nos. 3 and 4.