LAWS(DLH)-2014-4-142

NEW INDIA ASSURANCE CO. LTD. Vs. RAVINDER KUMAR

Decided On April 01, 2014
NEW INDIA ASSURANCE CO. LTD. Appellant
V/S
RAVINDER KUMAR Respondents

JUDGEMENT

(1.) THE present appeal has been preferred against the impugned award dated 12.03.2007, whereby Ld. Tribunal has awarded compensation for an amount of Rs.81,000/ - with interest @ 7.5% per annum from the date of filing of the Claim Petition till realization of the amount.

(2.) LD . Counsel appearing on behalf of the appellant submits that appellant had sent a notice under Order XII Rule 8 CPC to respondent nos. 8 & 9 to produce the driving licence and insurance policy respectively. However, they failed to do so. Accordingly, they were proceeded ex -parte as recorded by the Ld. Tribunal in Para 2 of the award.

(3.) ADMITTEDLY , the driving licence no. C -92060632 was on record. I note, the aforementioned Licensing Authority to the information sought by the Investigator replied as under: