NATIONAL INSURANCE COMPANY LIMITED Vs. SHANTI DEVI

JUDGEMENT

(1.) Heard Mr. Alok Lal, learned counsel appearing for the appellant, Mr. Shailesh Kumar Singh, learned counsel appearing for the respondent No. 7 and Mr. A. Allam, learned senior counsel appearing for the respondent No. 8.

(2.) By order dtd. 6/6/2022, on the prayer of the appellant, the name of respondent No. 2, who was the father of the deceased, has been deleted, as he has left for his heavenly abode. It has been contended that the legal heirs of respondent No. 2 is already there.

(3.) Notice upon the rest of the respondents has been validly served, but they have chosen not to appear. The rest of the respondents have not appeared in spite of repeated calls.