NATIONAL INSURANCE COMPANY LIMITED Vs. MOHAMMAD RAFIQ BHAT

JUDGEMENT

(1.) The petitioner has challenged order dtd. 25/7/2013 passed by the Motor Accidents Claims Tribunal, Anantnag in an execution petition filed by the petitioner against respondent No. 1. Vide the impugned order, the Tribunal has impleaded one Farooq Ahmad Sofi (Waza) as respondent No. 2 to the execution proceedings.

(2.) No one is appearing on behalf of respondent No. 1 for quite some time. Today also no one has appeared on behalf of the said respondent. Therefore, respondent No. 1 is set exparte.

(3.) Heard learned counsel for the petitioner and considered the record.