- (1.) The appeal was filed as against four respondents. Respondent nos. 1 and 2 are the respective owners of the offending vehicles, whereas respondent nos. 3 and 4 are the respective Insurance Companies.
(2.) Mr. Nilendu Bhattacharyya, learned counsel, appears for the respondent no. 3, whereas respondent no. 4 has chosen not to appear, despite service of notice of appeal upon them.
(3.) Respondent nos. 1 and 2 could not be served, despite attempts being made at the recorded address.;