SANATAN BAISHYA Vs. MANAGING DIRECTOR, ASTC

JUDGEMENT

(1.) Heard Mr. J. Kalita, the learned counsel for the appellant as well as Mr. S.K. Barkataki, the learned counsel for the ASTC (respondent Nos. 1 & 3). None appears for the respondent No. 2.

(2.) It is seen that the notice sent upon the respondent No. 2 returned back with a postal remark "Dead". Therefore, there is no other option but to hear the appeal without the respondent No. 2, since he has not been substituted by his legal heir.

(3.) The appellant being aggrieved with the Judgment & Award dated 09.12.2013, passed by the learned Presiding Officer, Motor Accident Claims Tribunal, Nalbari in MAC Case No. 11/2011 has preferred the instant appeal seeking enhancement of the compensation that was awarded to him.