NEW INDIA ASSURANCE COMPANY LTD. Vs. PARDEEP KUMAR

JUDGEMENT

(1.) This petition has been preferred by petitioner-­Insurance Company against award dated 20.9.2008 passed by Motor Accident Claims Tribunal, FAST Track Court, Solan, District Solan, H.P., in MAC Petition No. 48-­FTC/2 of 2007, titled as Pradeep Kumar v. Gian Chand and Ors., assailing the quantum of compensation awarded by the MACT.

(2.) Respondent No.3 was served for 27.10.2011 and thereafter actual date intimation was also issued to him for 22 nd April, 2013, but till date there is no representation on his behalf, hence he is proceeded against ex-­parte.

(3.) Learned counsel representing respondent No.1 has submitted that present petition is squarely covered by the judgment dated 28.3.2016, passed by a Coordinate Bench of this Court in CWP No. . 5023 of 2009, titled as Oriental Insurance Company Ltd. vs. Sh. Pappu and others, and other connected petitions.