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CASE NO.: Appeal (civil)  3614 of 2008

PETITIONER: NATIONAL INSURANCE CO. LTD.  

RESPONDENT: GHAN SHYAM YADAV AND ORS.

DATE OF JUDGMENT: 14/05/2008

BENCH: S.B. SINHA & LOKESHWAR SINGH PANTA

JUDGMENT: JUDGMENT

O R D E R [Arising out of SLP(C) No. 21516/2007]

       Nobody appears on behalf of the respondents despite service of notice.         Leave granted.         Keeping in view the decision of this Court in Ishwar Chandra vs. Oriental Insurance  Co. Ltd., reported in 2007 (4) SCALE 292, we grant liberty to the appellant to recover  the amounts paid and/or to be paid to the claimants, from the owner of the vehicle.  The appeal is disposed of accordingly.