JOHANLAL DALAM Vs. UTTAM SAHU

JUDGEMENT

(1.) SHRI Prakash Tiwari, learned counsel appearing for the appellants/ claimants conceded at the very outset that he does not claim any relief against respondent No.2 and, therefore, prayed that he be permitted to delete the name of respondent No.2 from the cause-title. Prayer is not opposed. Learned counsel appearing for the appellants/claimants is permitted to delete the name of respondent No.2 from the cause-title in the Court Room now.

(2.) THE appeal is finally heard.

(3.) IT is not disputed in this appeal that on 19-10-2004 Autorickshaw No.C.G.05-A/9089 (henceforth 'the autorickshaw') was insured by respondent No.3.