- (1.) As per report of the office, respondents No.3 and 4 could not be served as the correct addresses was not filed by the appellant.
(2.) The present appeal has been preferred by the United India Insurance Company Limited to challenge the quantum of the compensation. Thus, in my opinion there is no need to issue notices to respondents No.3 and 4 who are the driver and owner of the vehicle respectively. Hence, the notice to respondents No.3 and 4 stands dispensed with.
(3.) The appellant-Insurance Company has preferred this appeal against the award dated 8.12.2014 passed by the learned Motor Accidents Claims Tribunal, SAS Nagar, Mohali whereby the compensation to the tune of Rs. 9,97,000/- has been awarded to the claimants (respondents No.1 and 2) on account of death of Ravinder Singh in a motor vehicle accident which took place on 18.1.2013.;