JASPREET SINGH,J. - (1.) Heard learned counsel for the appellant and the learned counsel for the claimant-respondent.
(2.) Sri Manish Kumar Srivastava, learned counsel for the claimant-respondent has submitted that the respondents no. 1/3 namely Geeta who is the wife of the deceased is also reported to have died. Since she was issuless and it has been further informed that she has remarried, consequently, her death is not going to have any affect on the merits of the appeal since the parents of the claimant are already on record as respondent nos. 1/1 and 1/2.
(3.) In view of the aforesaid, the Court has heard the learned counsel for the parties on merits of the appeal.;