SURINDER KUMAR Vs. SAT NARAIN

JUDGEMENT

(1.) By way of the present appeal, the appellant has challenged the award dated 21.1.2008 so as to claim enhancement of compensation amount over and above the amount of Rs.2,91,500/- as awarded by the Tribunal.

(2.) The present appeal can be disposed of at this stage itself.

(3.) Mr. Mohan Babu Aggarwal counsel for the respondent has put in appearance on behalf of the respondent insurance company on advance notice. Counsel for the appellant stated that notice on respondents 1 and2 who are driver and owner of the offending vehicle, respectively may be dispensed with as the offending vehicle was duly insured with respondent no.3 insurance company and the insurance company alone has been contesting the matter.