- (1.) These applications are for the addition of the owners of the offending vehicles as respondents in this appeal and for condonation of delay.
(2.) The owners of the offending vehicle did not contest the claim case in the Court below.
(3.) Therefore, on the prayer of Mr. Santosh Kumar Das, learned Advocate appearing on behalf of the appellant and at the risk of the appellant, service of notice of these applications on the proposed respondents is dispensed with.;