- (1.) Leave granted.
(2.) We have heard learned counsel for the appellant as well as the learned counsel for the insurance company which is the main contesting party. By their consent the appeal is being disposed of finally. Rest of the respondent-claimants are already served.
(3.) The appellant who was the owner of the offending vehicle got his appeal against the award dismissed on account of non-deposit of Rs, 25,000. 00 which was the statutory requirement for entertaining the appeal.;