Saral Srivastava, J. - (1.) Heard Sri Saurabh Srivastava, learned counsel for the appellant and Sri Atul Sharma, learned counsel for the respondents.
(2.) The present appeal is directed against the judgement and order dated 23.06.2011 passed by the Commissioner Employee's Compensation Act, 1923/Assistant Labour Commissioner, Kanpur Region, Kanpur whereby, Commissioner has awarded Rs. 2,98,849/- along with 6% interest as compensation to the respondent nos. 1 and 2.
(3.) Respondent no.3, the owner of the truck No. BR-13-P-6339 (hereinafter referred to as 'offending vehicle') did not appear despite service of notice by registered post. Therefore, the appeal is being proceeded exparte against him.;