UNITED INDIA INSURANCE CO LTD. Vs. JAGPAL

JUDGEMENT

(1.) THE present appeal is preferred against the impugned judgment dated 27.01.2010, whereby the learned Tribunal has awarded compensation for an amount of Rs.1,28,830/ - with interest at the rate of 7.5% per annum from the date of filing of the claim petition till realization of the amount.

(2.) IT is pertinent to mention here that respondent No.3 was proceeded ex parte vide order dated 02.05.2011 passed by this Court and respondent No. 2 had been served through publication, despite, appearing none on their behalf.

(3.) AS per PW1/ the claimant, on 24.01.2005 at about 2.30 pm, while he was going on a motorcycle towards his house, another motorcycle bearing No.DL -7S -AM -0244 came from the front side, i.e., Ganga Vihar side, and hit against his motorcycle, as a result of which he fell down on the road and sustained injuries.