M.Y. Eqbal, D.K. Sinha, J. - (1.) Heard learned Counsel for the appellant-Insurance Company, who is questioning the quantum of compensation awarded by the Tribunal.
(2.) From perusal of the impugned judgment, it appears that neither the Insurance Company nor the owner of the vehicle examined any witness nor adduced any evidence. In that view of the matter, we do not find any reason to allow the appellant to question the quantum of compensation.
(3.) This appeal is dismissed. Appeal dismissed.;