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Judgment
A.L. Dave, J.
Civil Application No. 12740/2007
Service of notice of rule is dispensed with in respect of unserved opponent No. 3, in view of the fact that he is the owner of the vehicle insured by the applicant-appellant and no relief is sought against him.
Civil Application No. 12741/2007
Service of notice of rule is dispensed with in respect of unserved opponent No. 3, in view of the fact that he is the owner of the vehicle insured by the applicant-appellant and no relief is sought against him.
Civil Application No. 12742/2007
Service of notice of rule is dispensed with in respect of unserved opponent No. 4, in view of the fact that he is the owner of the vehicle insured by the applicant-appellant and no relief is sought against him. Applicant to take steps to serve the unserved claimants-opponents No. 1 & 2. Direct Service for opponents No. 1 & 2 is permitted.
Civil Application No. 12743/2007
Service of notice of rule is dispensed with in respect of unserved opponent No. 10, in view of the fact that he is the owner of the vehicle insured by the applicant-appellant and no relief is sought against him.
Civil Application No. 12744/2007
Service of notice of rule is dispensed with in respect of unserved opponent No. 6, in view of the fact that he is the owner of the vehicle insured by the applicant-appellant and no relief is sought against him.
Applicant to take steps to bring on record heirs and legal representatives of deceased opponent No. 4 by next adjournment.
Civil Application No. 12745/2007
Service of notice of rule is dispensed with in respect of unserved opponent No. 5, in view of the fact that he is the owner of the vehicle insured by the applicant-appellant and no relief is sought against him.
Civil Application No. 12746/2007
Service of notice of rule is dispensed with in respect of unserved opponent No. 5, in view of the fact that he is the owner of the vehicle insured by the applicant-appellant and no relief is sought against him.
Civil Application No. 12747/2007
Service of notice of rule is dispensed with in respect of unserved opponent No. 8, in view of the fact that he is the owner of the vehicle insured by the applicant-appellant and no relief is sought against him.
Civil Application No. 12748/2007
Service of notice of rule is dispensed with in respect of unserved opponent No. 5, in view of the fact that he is the owner of the vehicle insured by the applicant-appellant and no relief is sought against him.
Applicant to take steps to bring on record the heirs and legal representatives of deceased opponent No. 3 by next adjournment.
Civil Application No. 12749/2007
Service of notice of rule is dispensed with in respect of unserved opponent No. 3, in view of the fact that he is the owner of the vehicle insured by the applicant-appellant and no relief is sought against him.
Civil Application No. 12750/2007
Service of notice of rule is dispensed with in respect of unserved opponent No. 3, in view of the fact that he is the owner of the vehicle insured by the applicant-appellant and no relief is sought against him.
Civil Application No. 12751/2007
Service of notice of rule is dispensed with in respect of unserved opponent No. 5, in view of the fact that he is the owner of the vehicle insured by the applicant-appellant and no relief is sought against him.
Civil Application No. 12752/2007
Service of notice of rule is dispensed with in respect of unserved opponent No. 3, in view of the fact that he is the owner of the vehicle insured by the applicant-appellant and no relief is sought against him.
Civil Application No. 12753/2007
Service of notice of rule is dispensed with in respect of unserved opponent No. 7, in view of the fact that he is the owner of the vehicle insured by the applicant-appellant and no relief is sought against him.