NISHA Vs. SACHIN KUMAR

JUDGEMENT

(1.) By way of this appeal, the appellants seek to challenge the impugned award whereby the compensation amount of Rs. 4,73,328/- has been awarded along with interest at the rate of 7% p.a. from the date of filing of the petition till its realization.

(2.) Respondent Nos. 1 and 2 are the driver and owner of the offending vehicle. In the present appeal, enhancement in the compensation amount has been claimed. Mainly respondent No. 3 insurance company contested the claim petition before the Tribunal. The owner and driver of the offending vehicle did not lead any evidence to rebut the averments of the claimants. In view of this position, notice to respondent Nos. 1 and 2 is dispensed with.

(3.) The brief facts of the case, which are necessary for deciding the present appeal are as under: