GIRDHARI LAL Vs. LAL MAN SINGH

JUDGEMENT

(1.) Heard learned counsel for the appellants. None has appeared on behalf of the respondents, despite the names of their counsel has been published in the cause list.

(2.) As per the office report, notice on respondents No.2 to 4 is sufficient and Shri Krishna Chandra, Advocate represents the respondent No.4 and Shri J.N. Mishra, Advocate represents the respondent No.4 however service is not found sufficient on account of incomplete address on respondent No.1.

(3.) Learned counsel for the appellants has submitted that the notice through registered cover has been sent to the respondent No.1 at the same address, which is mentioned in the claim petition as well as it is the same address upon which the respondent No.1 was served before the Tribunal. Moreover, the driver of the offending vehicle-respondent No.2 has been personally served and yet none has appeared for either of the opposite parties. Accordingly, considering that the appeal is of the year 2002, this Court has proceeded to hear the matter on merits.