Salil Kumar Rai, J. - (1.) Case taken up in the revised list. Learned counsel for the claimants-appellants as well as learned counsel for Oriental Insurance Company Limited-respondent No. 3 are present. Shri D.K. Srivastava representing respondent No. 2 is not present. Respondent No. 2 is the driver of the vehicle involved in the accident. Respondent No. 1 is the owner of the said vehicle. The vehicle was insured with respondent No. 3.
(2.) Perused office report dated 17.9.2016. As per office report there is deemed service on respondent No. 1, but no one has put in appearance on behalf of respondent No. 1.
(3.) In view of the aforesaid, we proceed to hear the present appeal finally with the consent of the learned counsel for the parties present.;