KALVENDRA KAUR Vs. KARNEL SINGH

JUDGEMENT

(1.) Service on respondents No.1 & 3 is dispensed with being proforma respondents and not opposed by learned counsel appearing on behalf of the respondents as liability is of the insurers also.

(2.) Heard finally with consent of learned counsel for the parties.

(3.) The intra court appeal has been preferred for enhancement of compensation aggrieved by the award dated 8.11.2000 passed by the Motor Accident Claims Tribunal, Tonk in Claim Case No.246/1993, appeal preferred against which has been dismissed by the Single Bench vide order dated 30.4.2001 passed in S.B.Civil Misc.Appeal No.496/2001.