PARMESHWARI Vs. AMIR CHAND

JUDGEMENT

(1.) Heard learned Counsel for the Appellant.

(2.) Despite service of notice on the Respondent Nos. 2 and 3, nobody appeared.

(3.) The Appellant is impugning herein the judgment and order of the High Court of Punjab and Haryana dated 8th October, 2009 -in FAO No. 2484 of 2009. An appeal was filed before the High Court by the owner of the scooter, Amir Chand, against an award dated 12.2.2009 passed by the Motor Accident Claims Tribunal, Fast Track Court, Hisar, awarding to the Appellant, compensation of Rs. 1,36,547/- along with 9% interest.