- (1.) Heard learned counsel for the petitioner. The respondents were issued notice earlier and in respect of respondent no. 1, steps for substituted services of notice were taken by the petitioner and thereafter, the writ petitioner filed compliance of the substituted service of notice upon the respondent no. 1 by filing I. A. No. 1755 of 2010 enclosing the paper publication.
(2.) However, respondents have not appeared to contest the case.
(3.) The petitioner-Insurance Company is aggrieved by Award dated 04.07.2007 by which a sum of Rs. 1,35,000/- was directed to he paid to the respondent no. 1 by the Permanent Lok Adalat, Jamshedpur in P. L. A. Case No. 61 of 2007 upon claim application being preferred by the respondent no. 1.;