MOHAN LAL Vs. UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) The matter is listed in the 'orders' category for effecting service of notices upon the unserved respondent No. 2.

(2.) At the request of learned counsel for the appellants, the service of notices upon the respondent No. 2 is dispensed with in both the appeals at the risk and cost of the appellants.

(3.) With the consent of the learned counsel for the parties, the matter is taken up for final hearing today itself.