Prakash Tatia, J. - (1.) - Heard learned counsel for the parties.
(2.) Though this appeal has been listed as respondent No. 6 who was driver at the relevant time, was not served. both the learned counsel submitted that the appeal itself can be decided after dispensing the service of respondent No. 6.
(3.) In view of the above, service of the respondent No. 6 is dispensed with.;