ORIENTAL INSURANCE CO, Vs. BHARAT PRASAD VERMA

JUDGEMENT

(1.) Learned counsel for the appellant Shri Vasudeo Mishra has filed his objections to the cross objection as well as the copy of the certificate of the insurance policy and it is taken on record.

(2.) Heard Shri Vasudeo Mishra, learned counsel for the appellant and Shri G. C. Verma, learned counsel appearing for the claimants-respondents no.1 to 6. None has put in appearance on behalf of the respondent no.7, who is the owner and driver of the offending vehicle.

(3.) The record indicates that Shri Akashdeep Shukla, learned counsel had filed his Vakalatnama. His name is also duly printed in the cause list and significantly on 8/7/2025, this Court had requested the counsel for the claimants to inform Shri Akashdeep Shukla of the order passed fixing today as the next date which was received by and a copy of the said receiving has been provided to this Court which is taken on record. Despite the same, the counsel for the respondent no.7 has not put in appearance, consequently the Court has proceeded to hear the parties on the matter in this regard