- (1.) Heard learned counsel for the appellants as well as learned counsel appearing on behalf of the respondents.
(2.) Delay in filing the application for bringing on record the legal representatives of deceased respondent No.3 is condoned. Abatement, if any, is set aside and the application for bringing on record the legal representatives of deceased respondent No.3 is allowed in terms of the prayer made.
(3.) Leave granted.;