Saral Srivastava, J. - (1.) We have seen the office report dated 29.07.2017 and 17.08.2017. There is endorsement by the office that the notices to the respondent no. 6 to 8 were sent by R.P/A.D, but neither undelivered cover nor any acknowledgement due has been received back after service. Thus, the service upon respondent no. 6 to 8 are deemed to be sufficient.
(2.) Heard Sri Rakesh Bahadur, learned counsel for the appellant and Sri B.P. Verma, learned counsel for the claimants-respondents no. 1 to 5.
(3.) The appellant insurance company has preferred the present appeal against the judgment and order dated 05.02.2001 passed by Motor Accident Claims Tribunal/ IInd Additional District Judge, Firozabad in M.A.C.P. No. 113 of 1992, whereby the Tribunal has awarded Rs.11,07,000/- alongwith 9% interest as compensation to the claimants-respondents.;