- (1.) Heard Sri Amit Sinha, learned counsel for the claimants-appellants and Sri Siddharth Jaiswal, for the owner of the offending vehicle. Sri Pranjal Mehrotra represents Cholamandlam M.S. General Insurance Company Limited.
(2.) In First Appeal From Order No.2795 of 2011, appellant no.6 Smt. Sitraji Devi is dead but her heirs and legal representatives are already on record as appellants no.1 to 5.
(3.) In view of the above, delay, if any, in filing the substitution application, is condoned and the substitution is permitted by making an endorsement before the name of appellant no.6 Smt. Sitraji Devi that she is dead and that her estate is represented by appellants no.1 to 5.;