Ram Krishna Gautam, J. - (1.) Learned counsel for the appellant as well as Sri V.K. Baranwal and Sri Ajay Singh, learned counsel for the opposite party Nos.5 & 6, are present.
(2.) Perused the report of office and the receipt of registered notice issued to opposite party No. 1 to 4. The same were issued through registered post and has not yet been returned back. Hence, the service of notice is presumed to be sufficient for opposite party No. 1 to 4. Moreso, they are not the contesting parties because they are the claimant and the real contest is in between the owner of vehicle i.e. present appellants and the insurance company of the offending vehicle who has been granted the right to recover the compensation paid by them and they are present before the Court.
(3.) Heard learned counsel for the parties.?;