Ranjan Gupta, J. - (1.) Notice of the main case was issued to respondent No. 2 in the court. Mr. Jagjit Singh, Advocate has accepted the notice on behalf of respondent No. 2-insurance company.
(2.) With the consent of parties, this court proceeds to dispose of the main case.
(3.) Appellants have filed this appeal to impugn the order passed by tribunal seeking enhancement of compensation.;