BUDH PRAKASH Vs. SITA DEVI & ORS

JUDGEMENT

(1.) The present appeal is preferred against the impugned award dated 05.08.2010, whereby while awarding the compensation for an amount of Rs.1,80,000/- with interest @ 7.5% per annum, ld. Tribunal has granted recovery rights against the appellant and in favour of respondent no. 3 / Insurance company.

(2.) Ld. Counsel appearing on behalf of the appellant submits that he was proceeded ex-parte before the Ld. Tribunal. Therefore, he could not file the written statement and put his defence to the effect that on the date of accident, driver of the offending vehicle was holding valid and effective driving licence.

(3.) It is pertinent to mention here that the appellant has placed on record the driving licence of the driver of the offending vehicle.