CHAMELI Vs. ROOP CHAND

JUDGEMENT

(1.) The present appeal arises out of the award dated 18.10.2007 wherein the tribunal has awarded a sum of Rs. 4,33,607/- as compensation along with interest @7% per annum. The appellants now seek enhancement in the compensation amount over and above the said award amount.

(2.) Respondent No. 1 is the driver and owner of the offending vehicle. The claim petition was mainly contested by the insurance company and the insurance company has been directed by the Tribunal to satisfy the award. The present appeal is also being contested by the insurance company. Mr. Amit Kumar Pandey, Advocate appearing for Mr. Pradeep Gaur, designated counsel for National Insurance Co. Ltd., submits that he has no objection if the appeal is taken up for final disposal.

(3.) Since the vehicle was duly insured with the respondent No. 2 insurance company and award has been passed only against the insurance company, thereforee, I do not feel any necessity of directing notice on respondent No. 1, as service of respondent No. 1 would unnecessarily delay the disposal of the present appeal. Notice on respondent No. 1 is accordingly dispensed with.