PRADEEP KUMAR TRIPATHI Vs. SATISH KUMAR AND OTHERS

JUDGEMENT

(1.) The claimant-appellant has preferred this appeal against the judgment, order and award dated 29.03.2008 passed by the Motor Accidents Claims Tribunal in M.A.C.P. No.221 of 2003, Pradeep Kumar Tripathi Vs. Satish Kumar and others , whereby the compensation of Rs.7,78,800.00 has been awarded to the petitioner with 6% simple interest per annum from the date of presentation of claim petition i.e. 24.04.2003 till its payment and the respondent no.3 Insurance Company has been directed to satisfy the award and to recover it later from the respondent no.1, the owner of the truck.

(2.) Heard Sri Amit Kumar Sinha, learned counsel appearing for the claimant-appellant.

(3.) The appeal is proceeding ex-parte against the respondents no.1 and 2 in view of the order dated 17.01.2017 as despite deemed service of notice upon them, no one had appeared on their behalf.