SHIV CHANDRA Vs. JASVINDER SINGH

JUDGEMENT

(1.) THIS appeal has been filed by the claimants for the enhancement of the amount of compensation under Section 110 -D, Motor Vehicles Act, 1939 against the award of the Motor Accidents Claims Tribunal, Bhilwara, dated October 28, 1987, granting compensation to the tune of Rs. 36,000/ - only.

(2.) DURING the pendency of the appeal, the respondent No. 1 Jasvinder Singh (owner of the offending truck) died. It was stated by the learned counsel for the appellants that he wrote letters to the appellants for intimating him the names and addresses of the legal representatives of the deceased respondent Jasvinder Singh, they have replied that they are not in a position to send the names and addresses of the legal representatives and as such he was not able to move an application for bringing the legal representatives of deceased respondent Jasvinder Singh on record vide order -sheet dated April 23,1991.

(3.) IN reply, it has been contended by the learned counsel for respondent No. 3 (insurance company) that the appeal had stood abated.