- (1.) I have heard learned counsels appearing for the parties and with their consent this appeal is disposed of at the admission stage.
(2.) From the record, I find notice was issued to the Respondent no.2 in admission matter but the respondent no.2 namely Niranjan Singh owner of the Truck Trailor no. HR-38-5518 has not appeared in this Hon'ble Court inspite of proper service of notice to the said respondent.
(3.) This appeal is directed against the Judgment and award dated 8 th October 2004 passed by the Motor Vehicle Accident claims Tribunal, Ranchi in Compensation Case No. 170 of 1999 whereby he has allowed the claim application holding that the opposite party no.1 and 2 (i.e. owner of the Truck-Trailor and the Insurance Co.) are directed to pay the compensation amount amounting Rs. 48,979/- to the claimant and directed that opposite party no.2 to make the payment of entire awarded money to the claimant and recover the same from the owner of the offending Truck Trailor opposite party no.1 after deducting its liability of Rs.6000/-, with interest @ 9% per annum from the date of the award till payment, failing which the opposite party no.2 will have to pay further interest @ 12% per annum.;