S.K.Keshote, J. - (1.) The learned counsel for the claimants-appellants submits that the non-claimant-respondent No. 1 is the employee of the non-claimant-respondent No. 2; on the fateful day the non-claimant- respondent No. 1 was driving the bus of the non-claimant-respondent No. 2, Rajasthan State Road Transport Corporation and as a result of his rash and negligent driving the accident occurred and therein one Sunil Kumar, who was on the scooter, died.
(2.) The matter is placed on the Board as fresh process fee and notices of non-claimant-respondent No. 1 have not been filed. The learned counsel for the parties are in agreement that for the final decision in the matter presence of non-claimant- respondent No. 1 is not necessary, thus the service of notice of non-claimant appellant No. 1 is dispensed with.
(3.) Looking to the nature of the case and with the consent of the learned counsel for the parties the appeal itself is taken up for final hearing.;