- (1.) Heard the Counsel for the appellant in the substitution matter. It appears that respondent No. 5 driver of the offending vehicle, died leaving behind his legal representatives as mentioned in the substitution petition. Although the driver is not a necessary party but since in the award he was made party - Opposite party No. 3, the substitution petition is allowed. Let the legal representatives of deceased respondent No. 5 be substituted in his place.
(2.) Issue notice to the substituted respondents by ordinary process for which step must be taken within a week failing which the memo of appeal, shall stand dismissed without further reference to Bench. I.A. No. 802/ 2007 stands disposed of.;