(1.) Since it is stated before the Court that the appellant and the respondent No.2- Insurance Company have reached to the agreement based on which the present appeal could be disposed of finally, learned advocate for the appellant seeks leave to delete the respondent No.1 from the cause title of the appeal. Leave, as prayed for, is granted. The respondent No.1 stands deleted from the cause title of the appeal.
(2.) ADMIT. Learned advocate Mr. Anal Shah waives service of notice of admission of the appeal for the respondent- the Oriental Insurance Company Ltd.
(3.) As requested by learned advocates, the appeal is taken up for final disposal.