ORIENTAL INSURANCE CO LTD Vs. KAILASH RAM

JUDGEMENT

(1.) HEARD learned counsel for the appellant and the learned counsel appearing for the claimant-respondent.

(2.) IN spite of all steps taken for service of notice on the owner of motor vehicle (Matador) including publication of notice in the newspaper, the respondent owner has not appeared in this appeal.

(3.) THE insurance company in the instant appeal assailed the impugned judgment and award dated 12. 8. 2004 passed by the motor Accidents Claims Tribunal, Hazari-bagh in Claim Case No. 144 of 1991 whereby a sum of Rs. 1,20,000 has been awarded for the serious injuries leading to permanent disablement caused to the claimant in a motor vehicle accident.