HARISH CHANDER Vs. PRASUN GHOSH

JUDGEMENT

(1.) THESE two Appeals (MAC APP.924/2006 and MAC APP.47/2007) arise out of a judgment dated 05.10.2006 in a Claim Petition No.204/2006 preferred by Dr. Prasun Ghosh for having suffering injuries in a motor vehicle accident which occurred on 19.11.1997.

(2.) MAC APP.924/2006 has been preferred by Harish Chander, registered owner of bus No.DL-1P-3963 whereas MAC APP.47/2007 has been preferred by Jaswant Singh, who is alleged to be the rightful owner and person in possession and control of the offending bus.

(3.) FOR the sake of convenience, the parties shall be referred as under:-