RANI BARMAN Vs. ANUPAM PAUL

JUDGEMENT

(1.) This appeal arises out of an award dated 31.5.1993 made by learned Member, Motor Accidents Claims Tribunal, Silchar, in M.A.C. Case No. 66 of 1989, thereby awarding an amount of Rs. 60,000 as compensation in full and final settlement of the appellants' claim with interest at the rate of 12 per cent per annum to be calculated from the date of judgment till realisation.

(2.) We have heard Mr. M. Singh, learned counsel for the appellants. None appears for the respondents despite service of notices. It is only in case of respondent No. 2 that his name was directed to be struck off as per order dated 30.8.1995. So far as the insurer and the insured are concerned, the respondent Nos. 1 and 2 are duly served and despite service of notices they have not chosen to enter appearance. None appears for the respondent No. 3 although Mr. Rajen Choudhury, Advocate has filed his vakalatnama and his name also appears in the cause list but he is not present. The appeal is being repeatedly listed, it was taken up for hearing yesterday when it remained part-heard and the hearing was resumed today as well. Even today, learned counsel for the insurance company is not present.

(3.) Learned counsel appearing for the appellants has assailed the quantification of the amount of compensation as being meagre and urged that there is ample scope for further enhancement of the compensation.