ARUN BHANSALI,J. - (1.) It is submitted by learned counsel for the appellants that there is no dispute about liability of respondent No. 3 - Insurance Company, therefore, the requirement of service on respondent No. 2 may be dispensed with.
(2.) In view of the submissions made, the requirement of service on respondent No. 2 is dispensed with.
(3.) At the request of learned counsel for the parties, these appeals have been finally heard.;