Ritu Raj Awasthi, J. - (1.) Heard Mr. Akhtar Abbas, learned counsel for the appellant, Mr. Rajendra Jaiswal, learned counsel for respondents no.1 to 5/claimants as well as Mr. Inder Preet Singh Chadha, learned counsel for respondent no.7.
(2.) No one is present for the respondent no.6.
(3.) This First Appeal From Order has been filed under Section 173 of Motor vehicles Act, 1988 against the judgment and award dated 27.5.2011, passed in Claim Petition No.149 of 2007; Smt. Sarla Devi and others Vs. UPSRTC and others, whereby a sum of Rs.3,93,500/- along with 6 per cent per annum simple interest from the date of institution of claim till actual payment has been awarded in favour of respondents-claimants and against the appellant. The respondents-claimants are widow, children and parents of the deceased Ved Prakash Awasthi.;