SHYAM BEHARI Vs. RAM KISHAN

JUDGEMENT

(1.) None appears for the legal heirs of the respondent no.1/plaintiff.

(2.) The counsel for the respondent no.2 MCD states that the arguing counsel Ms. Amita Gupta is not available and seeks an adjournment.

(3.) However this appeal being nearly six years old, it is not deemed expedient to await the counsels for the respondents and the counsel for the appellants has been heard.