SH RAJ DEV Vs. SH RAJ KUMAR

JUDGEMENT

(1.) CM No. 1541/2008 in MAC App No. 66/2008 allowed subject to all just exceptions. MAC App No. 66/2008

(2.) BY way of the present appeal, the appellant seeks enhancement in the compensation amount over and above the amount of Rs. 95,173/- awarded by the tribunal vide order dated 12. 10. 2007. The grievance of the appellant is that the appellant has not been awarded any compensation towards temporary disability suffered by him to the extent of 32%. The appellant is also aggrieved that the tribunal has not granted any compensation towards special diet and conveyance.

(3.) THIS is an injury case. The appellant is a victim of the accident. Respondent No. 1 is the driver and owner of the offending vehicle while respondent No. 2 is the insurer of the offending vehicle. The claim petition before the Tribunal was mainly contested by respondent No. 2 and respondent No. 1 did not contest the case and was proceeded ex-parte. There is thus, no need to serve respondent No. 1. Service of respondent No. 1 is accordingly dispensed with.