BHUPENDRA NARAIN CHAUBEY Vs. R VENKATESHWAR RAO

JUDGEMENT

(1.) By filing this appeal under Section 173 of Motor Vehicle Act, 1988, the claimant/appellant - Bhupendra Narain Chaubey has prayed enhancement of compensation awarded by the Motor Accident Claim Tribunal/Additional District Judge, Lalitpur vide its judgement and award dated 07.12.2007 passed in Claim Petition No. 98 of 2004; Bhupendra Narain Chaubey Vs. R. Vantakeshwar and 4 others.

(2.) We have heard the learned counsel for the appellant as well as the learned counsel for the respondent no. 3, the New India Assurance Company Ltd.

(3.) Respondent nos. 1, 2, 4 and 5 did not turn out, despite sufficient deemed service of notices.