U.P.S.R.T.C. Vs. BHAGVATI

JUDGEMENT

(1.) This appeal, at the behest of U.P.S.R.T.C. challenges the judgment and award dtd. 28/5/1993 passed by IXth Additional District Judge/ Motor Accident Claims Tribunal, Kanpur Nagar in Claim Petition No. 55 of 1990 whereby the learned Tribunal has awarded Rs.1,65,000.00 as compensation with interest at the rate of 12% per annum with a direction upon the appellant herein to pay the above.

(2.) Heard Sri Sunil Kumar, learned counsel for the appellant. For a period of from 1993 till today, steps have not been taken to see that notices be served to the respondents.

(3.) Be that as it may, as 20 years have elapsed, this Court deems it fit to decide this appeal where the Court had granted stay vide order dtd. 30/9/1993 which reads as follows :