Amarjeet Chaudhary, J. - (1.) MR . R.M. Suri, counsel for the New India Assurance Company says that the Company has paid the compensation to the claimants. In view of this position, the Appellant, who is owner of the offending vehicle, cannot have any grouse in the matter. As such, the appeal be dismissed as having become infructuous. Mr. L.M. Suri, Senior Advocate has noting to say in view of Mr. R.M. Suri's statement.
(2.) DISMISSED as infructuous.;