LALITA DEVI AND OTHERS Vs. KARAMBIR AND ANOTHER

JUDGEMENT

(1.) Pursuant to order dated 09.11.2012, Mr. Rajat Bhardwaj, Adv. appeared on behalf of respondent no. 2 / insurance company on 24.01.2013. Thereafter, none preferred to appear on behalf of the said respondent. The said situation continued on last two consecutive dates. Same is the position today. Hence, this court has no option but to proceed with the matter.

(2.) The present appeal has been preferred against the award dated 03.07.2012, whereby, ld. Tribunal has awarded compensation for a sum of Rs. 7,18,159.00 with interest @ 9% per annum from the date of filing of the petition till realization.

(3.) The present appeal is for enhancement of the compensation amount as noted above.