KUSUM DEVI Vs. BHIKHARI LAL & OTHERS

JUDGEMENT

(1.) Office report dated 1.8.2017 indicates that notices dispatched to respondent nos.1 to 3 by registered post AD have neither been received back undelivered nor acknowledgment have been received after service. However, respondent no.3 is now represented.

(2.) Accordingly, service on respondent nos. 1 and 2 is deemed sufficient.

(3.) This appeal has been filed by the claimant for enhancement of compensation awarded by the Motor Accident Claims Tribunal, Allahabad vide its award dated 18.2.2009 in MACP No. 533 of 2000. By that award the Tribunal has awarded at Rs. 1,64,500/- by way of compensation to the claimant arising from the death of Virendra Kumar. Rs. 1,60,000/- has been awarded towards loss of dependency and Rs. 2,000/- and Rs. 2,500/- have been awarded towards funeral expenses and loss of estate.