KAILASH PRASAD DEO,J. - (1.) I. A. No.396 of 2018 Heard, learned counsel for the appellants, Mr. Rajiv Kumar Karan and learned counsel for the respondent No.2, Mr. Manish Kumar.
(2.) The appellants have preferred this Miscellaneous Appeal with delay of 2 days, for condonation of the same I. A. No.396 of 2018 has been preferred on the ground stated in the application at paragraphs - 4 to 7 Learned counsel for the Insurance Company has opposed the same. Considering the short delay of 2 days the delay is hereby condoned. Accordingly, I. A. No.396 of 2018 is allowed.
(3.) M.A. No. 584 of 2017 Heard, learned counsel for the appellants, Mr. Rajiv Kumar Karan and learned counsel for the respondent No.2. Mr. Manish Kumar. Though the notice has been validly served upon the owner of offending vehicle, M/s Naresh Kumar and Company Limited but they have choose not to appear, as such, the appeal is being heard and disposed of.;