(1.) I .A. No. 1212 of 2003 has been filed by appellant for dispensing with service of notice on respondent No. 1, driver of one of the offending vehicle. He was ex parte before the Tribunal. Application perused and considered. It is allowed. I.A. stands closed.
(2.) WITH consent arguments heard on merits.
(3.) APPELLANT was travelling in a jeep, which was dashed on account of rash and negligent driving of the truck driven by respondent No. 1 owned by respondent No. 2 and insured with respondent No. 3. On account of the injuries received by the appellant he filed a claim petition, According to him 'his left shoulder was badly affected. He was required to be admitted in hospital for number of days. It is said that he was aged 35 years at the time of the accident and was doing Kirana business. He was also an income tax payee. Considering the evidence available on record, the Claims Tribunal has awarded the aforesaid sum. The appeal is for enhancement.