NAMITA SWAIN Vs. GURUPRASAD SAHA

JUDGEMENT

(1.) HEARD and disposed of on 19.02.2013 B.N.Mahapatra, J. As per service report, notice on respondent No.1 is sufficient. Despite service of notice, Respondent No.1 has not entered appearance. On the request of learned counsel for the claimantappellants and learned counsel for respondent No.2, the matter is taken up for final disposal.

(2.) THE present appeal has been filed by the claimant -appellants challenging the judgment dated 31.01.2011 passed by learned 1st Additional District Judge -cum -1st M.A.C.T., Cuttack (for short, Tribunal) in MAC No.780 of 2006 for enhancement of amount of compensation awarded by the Tribunal.

(3.) OWNER of the vehicle did not appear. Therefore, the case was heard ex parte against opposite party No.1.