ANITA AND ANOTHER Vs. VISHAL SHARMA AND OTHERS

JUDGEMENT

(1.) The claimants are in appeal seeking enhancement of compensation on account of death of Amar minor son of the claimants aged about 9 years in a motor vehicular accident that took place on 06.03.2008.

(2.) Counsel for the appellants would state that as respondents No. 1 and 2 were ex parte before the Tribunal, their service may be dispensed with.

(3.) The Tribunal has assessed compensation of Rs.1,22,000.00 to be paid by the driver and owner of offending vehicle DCM Toyota bearing No. PB-02-C-9413 whereas the insurance company has been exonerated of its liability to pay compensation.