PRADEEP GUPTA Vs. PANCHAM SINGH

JUDGEMENT

(1.) APPELLANT made a prayer that the service on respondent No. 2 be dispensed with, as he was ex parte before the Tribunal. Prayer is allowed.

(2.) AS regards respondent No. 1, it is stated that he is a driver and the liability of the insurance company is limited to Rs. 1,50,000/ -. Therefore, the service of this appeal, which is for enhancement of the compensation, on the respondent No. 1 be also dispensed with. Prayer allowed.

(3.) COUNSEL heard.