KAUSHAL JAYENDRA THAKER,J. - (1.) Heard learned counsel Shri Vishnu Pratap Srivastava for the appellants and learned counsel Shri Mohan Srivastava for the respondents-Insurance Company. Other respondents have absented themselves and are not represented though served.
(2.) This appeal, at the behest of Claimants challenges the judgment and award dated 13 09 2017 passed by Motor Accident Claims Tribunal Bulandsaher (hereinafter referred to as 'Tribunal') in M.A.C.P No.1 of 2010, whereby the claim petition filed by the claimants was dismissed by the tribunal.
(3.) The parties are referred to as claimants/appellants(original applicants). and insurance company/ /respondents.;