Saral Srivastava, J. - (1.) Heard Sri Vidya Kant Shukla, learned counsel for the appellants.
(2.) As per office report, dated 10.10.2017, the notices were issued to the respondent No. 2 Iffco Tokio. The office report indicates that the notices were not returned back either undelivered or otherwise. This Court vide order, dated 11.10.2017 asked Sri S.K. Mehrotra panel counsel of Iffco Tokio Insurance Company to obtain instructions and assist the Court. Sri S.K. Mehrotra states that he has sent intimation to the company, but no instructions have been given to him.
(3.) The present appeal has been filed by the claimant-respondent against the judgment and award, dated 20.10.2010 passed by Additional District Judge, Court No. 2, Kanpur Nagar claimed for enhancement of compensation.;