(1.) Pursuant to the order dated 17.1.2003 Registrar General conducted inquiry. Perused his report dated 26.2.2003 at flag 'O'. The person, who was responsible for delay in despatching lower court records to this court has already been departmentally proceeded with. Hence, no further order is required to be passed in that regard.
(2.) Heard the parties and perused lower court records and on their joint request this appeal is disposed of at the stage of hearing under Order 41, rule 11 of the Code of Civil Procedure.
(3.) Admittedly one Praveen Kashyap, Judicial Magistrate, 1st Class, who was posted at Ranchi met with a motor accident on 7.12.1995, while he was travelling in a bus (BR 14-P 0003) from Ranchi to Sasaram. On the way there was a head-on collision of this bus with another bus (BR 14-P 7059) coming from opposite direction. Kashyap sustained multiple injuries in the said accident and died on the spot.