ARUN BHANSALI, J. - (1.) The matter comes up for orders as respondent No. 3 has not been served.
(2.) Learned counsel for the parties have made submissions pertaining to the merit of the appeal.
(3.) This appeal is directed against judgment and award dated 02.05.2014 passed by Motor Accident Claims Tribunal (First), Jodhpur, whereby, the Tribunal has awarded compensation of Rs.30,842/- to the appellant and has exonerated the Insurance Company from liability to pay compensation.;