RAJ KUMARI Vs. SURENDRA KUMAR

JUDGEMENT

(1.) As per office report dtd. 10/9/2019, notice dispatched to the respondent nos.1 and 2 by registered post AD has been returned undelivered. It is also reported that as sufficient period has elapsed from the date of issuance of notice, hence service of notice upon respondent nos. 1 and 2 is deemed sufficient in view of Chapter VIII Rule 12 of the High Court Rules.

(2.) Heard Sri Anuj Shukla and Sri Nigmendra Shukla, learned counsels for the appellants and perused the record.

(3.) This appeal, at the behest of the claimants, challenges the judgment and award dtd. 28/1/2011 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No.9, Bulandshahr (hereinafter referred to as 'Tribunal') in M.A.C. Case No. 73 of 2006 awarding a sum of Rs.1,52,000.00 as compensation with interest at the rate of 6%.