SAUMITRA DAYAL SINGH,J. - (1.) Office report dated 18.5.2017 indicates that notices dispatched to respondent nos. 8 and 9 by registered post AD have neither been received back undelivered nor acknowledgement have been received after service.
(2.) Accordingly, service on respondent nos. 8 and 9 is deemed sufficient.
(3.) This appeal has been filed by the insurer against the award dated 26.8.1993 passed by the Motor Accident Claims Tribunal, Deoria in MACP No. 88 of 1986.;