NATIONAL INSURANCE CO LTD Vs. MITHU ROY

JUDGEMENT

(1.) Since the owner of the offending vehicle, that is the respondent No.3, did not contest the case in the Court below, service of notice of the appeal on the respondent No.3 is dispensed with.

(2.) Since Mr. Amit Ranjan Roy, learned advocate appears for the claimant/ respondent Nos.l and 2, the appeal is treated as ready for hearing by appearance.

(3.) Although this is an application for stay, by consent of the parties, we take up the appeal for final hearing.