Attau Rahman Masoodi, J. - (1.) FAFO No. 1029 of 2014 filed for enhancement of compensation arises out of the award rendered on 8.9.2014 in Claim Petition No. 114 of 1993 and FAFO No. 174 of 2015 arising out of the same award filed by the insurance company were heard together.
(2.) Sri Anil Srivastava, learned counsel for the appellants in FAFO No. 174 of 2015 and Sri Mohd. Saeed, learned counsel for the claimants were heard at length. The owner of the vehicle i.e. opposite party no. 4 though being served, has remained unrepresented and the respondent no. 5 who died during pendency of the claim petition itself, stands deleted from the array of parties.
(3.) It is also informed that opposite party no. 2 during pendency of claim petition had died, therefore, the appeal would not be maintainable against him as well. In these circumstances, the surviving respondents are respondent no. 1, 3 and 4 out of whom 1 and 3 are the claimants whereas respondent no. 4 is the owner of the offending vehicle.;