HARIKESH Vs. ARVIND KUMAR

JUDGEMENT

(1.) Heard Sri Ram Singh, learned counsel for the appellants and Sri Saurabh Srivastava, learned counsel for the respondents-insurance company.

(2.) As per office report dtd. 6/1/2021, notices sent by ordinary post for service on respondent nos. 1 and 2 have not returned. However, they are represented through their insurer respondent no. 3, therefore, no adverse impact is going to be made on the rights of the respondent nos. 1 and 2.

(3.) Sri Saurabh Srivastava submits that this U.P. Motor Vehicle (Amendment) Rules, 2011 has come into force with effect from September, 2011 and therefore, they will not be applicable to the facts and circumstances of the present case and thus no indulgence is required as far as rate of interest is concerned.