RAM PYARI ANAND Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) CM. Nos. 7765-67 of 2008: The delay in filing of the application for substitution of the legal representatives of Ram Pyari Anand is condoned.

(2.) Appellant No. 1, Ram Pyari Anand expired on 8.8.2006 and her share has devolved upon appellant Nos. 2 to 5 who are already on record and are substituted in place of deceased-appellant No. 1.

(3.) CMs stand disposed of. M.A.C. Appeal No. 273 of 2006: