SURENDRA KUMAR MOURYA Vs. BABA ALIAS NASIM KHAN

JUDGEMENT

(1.) This miscellaneous appeal has been preferred against the award dated 18.9.2002 passed by Third Additional Motor Accident Claims Tribunal (Fast Track) Katni in MVC No.565/2001 by which an award of Rs.4000/-was passed in favour of appellant/claimant.

(2.) The accident occurred on 25.10.2001 at National Highway No.7 due to rash and negligent driving of scooter No. RPI-5078 by non-applicant/respondent as a result of which, the claimant sustained several injuries and out of those injuries, one injury was grievous in nature. The claimant claimed Rs.One Lac compensation on various grounds.

(3.) A notice was sent to respondent/non-applicant by the Tribunal, but he failed to appear and ex-parte award was passed. In this appeal also, the respondent failed to appear after service of notice on him.