NATIONAL INSURANCE COMPANY LTD. Vs. SAJJAN SINGH

JUDGEMENT

(1.) This appeal has been filed by appellant National Insurance Company against the judgment and award dtd. 16/12/2010 passed by the Motor Accident Claims Tribunal Ajmer (hereafter 'the Tribunal') in Case No. 683/2009, whereby an award of Rs.5,08,000.00 has been passed in favour of the claimants.

(2.) Notices were issued on 28/3/2011, however, respondents have not been served so far.

(3.) Since the appeal is pending since 2011, therefore, with the consent of learned counsel for appellant Insurance Company, appeal has been heard on merits.