RAMKHILADI Vs. UNITED INDIA INSURANCE COMPANY

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned Judgment and Order dated 10.05.2018 passed by the High Court of Judicature for Rajasthan at Jaipur in SBCMA No. 2614 of 2009, by which the High Court has allowed the said appeal preferred by the respondentinsurance company by quashing and setting aside the Judgment and Award passed by the learned Motor Accident Claims Tribunal and consequently has dismissed the claim petition preferred by the original claimants, the original claimants have preferred the present appeal.

(2.) The facts leading to the present appeal in nutshell are as under:

(3.) Shri Abhishek Gupta, learned advocate appearing on behalf of the appellantsoriginal claimants has vehemently submitted that the High Court has materially erred in dismissing the claim petition solely on the ground that the claimants have not filed the claim petition against the owner of the motorcycle bearing registration No. RJ 29 2M 9223.