- (1.) The present appeal has been preferred by the Oriental Insurance Company against the award dated 10.01.1995 passed by the learned Motor Accidents Claims Tribunal, Sangrur (hereinafter called the "Tribunal") vide which respondents No.1 to 4-claimants have been awarded compensation to the tune of Rs.2,30,000/- on account of death of Jagtar Singh in the motor vehicular accident, which took place on 13.06.1990.
(2.) The present appeal has been preferred by the appellantInsurance Company (who was impleaded as respondent No.4 in the claim petition) to assail the award.
(3.) The present appeal was posted at the stage of impleading the legal representatives of respondent No.5 and furnishing the current and complete address of respondent No.7. Learned counsel for the appellantInsurance Company has pleaded that the main purpose of filing this appeal is denial of recovery rights to the appellant-Insurance Company. This short question could be decided even without impleading the legal representatives of respondent No.5 and serving respondent No.7. So, learned counsel for the appellant was asked to address the arguments for disposal of the main appeal.;