GUNJARI DEVI Vs. LAL MOHAN YADAV

JUDGEMENT

(1.) Heard the parties.

(2.) No one turns up on behalf of the respondent no.2 in-spite of repeated calls. Hence, this appeal is heard ex-parte against the respondent no.2.

(3.) This appeal is preferred against the judgment and award dtd. 8/8/2011 passed by the 1st Additional District Judge-cum- Motor Vehicle Claim Tribunal, Giridih in Title (M.V.) Claim Case No.29 of 2006 whereby and whereunder, the learned Tribunal has awarded a sum of Rs.3,30,640.00 with interest thereon at the rate of 6% per annum in an application filed under Sec. 163A of Motor Vehicle Act, 1988 and directed the insurance company to pay the compensation amount and get the right to recover the compensation amount paid by the insurance company to the claimants from the owner of the offending vehicle.