ORIENTAL INSURANCE CO. LTD. Vs. SAYYAD GAFFAR

JUDGEMENT

(1.) Heard Mr. T. T. Mirza, learned advocate for the appellant. Learned advocate for the respondents is absent. Perused the record and proceedings.

(2.) This appeal is listed for final hearing. Learned advocate appearing for respondent no.2 has failed to attend this appeal. Respondent no.3 is not represented by any advocate. Respondent no.3 was served on merit. The appeal is already abated against respondent no.1 and dismissed against respondent no.4.

(3.) In this appeal, the following substantial question of law arises for consideration :