- (1.) The instant appeal has been preferred challenging the impugned award dated 18.10.2014 passed by Motor Accident Claim Tribunal/Additional District Judge, Court No. 9, Meerut in Motor Accident Claim Petition No. 1350 of 2012 Smt. Husna Begum and others Vs. Antaram and others.
(2.) On 2.2.2015, the appeal was admitted and notices were issued. The notice was issued, apart from normal mode of service, by registered post also. As per office report dated 1.11.17/8.11.17, neither undelivered notices nor any acknowledgement received back after service. Hence, there is presumption of service upon respondents no. 7 to 9 as per High Court Rules.
(3.) None appeared on behalf of the respondents no. 7 to 9. Mr. Nigamendra Shukla, Advocate appeared on behalf of the claimant-respondent.;