RINKU DEVI WIFE OF LATE PRAMOD PRASAD @ PRAMOD YADAV AND OTHERS Vs. SRI JANARDHAN SINGH SON OF LALAN SINGH SHIVASTAN AND OTHERS

JUDGEMENT

(1.) Seen the office note and records.

(2.) Respondent no. 1, who has not been served with notice happens to be driver of offending vehicle, hence, on consensus of the parties, the appellants are exempted to take fresh steps for sending notice against the aforesaid respondent.

(3.) Learned counsel for the appellants and learned counsel for the respondent no. 3 (The Oriental Insurance Company Ltd.) present before the Court submitted to make hearing of the case today. On the aforesaid submission, heard learned counsel for the appellants and learned counsel for the respondent no. 3 on this miscellaneous appeal.