- (1.) Service of notice upon respondent nos. 1 and 3 is deemed to be sufficient and respondent nos. 2 and 4 are represented through their counsel.
(2.) Heard Sri Amit Kumar Sinha, learned counsel for the claimant/appellant and Sri Rajesh Kumar, learned counsel appearing for respondent no. 4.
(3.) The claimant/appellant has preferred this appeal for enhancement of compensation against the judgment, order and award dated 20.01.2013 passed by the Motor Accident Claims Tribunal, wherein a sum of Rs.1,27,500/- only with 7% interest from the date of claim petition has been awarded.;