RAJU GAS SERVICE Vs. SAROJ BALA & ORS

JUDGEMENT

(1.) These are appeals directed against a common judgement and decree dated 30.07.2014 rendered by the Addl. District Judge, Rohini Courts, Delhi. The appeal bearing RFA No. 514/2014 has been filed by the distributor of the other appellant, whose appeal is numbered as RFA No. 619/2014. For the sake of convenience, I would be referring to the appellant in RFA 514/2014 i.e. Raju Gas Service, as RGS, while the appellant in RFA No. 619/2014, i.e. Hindustan Petroleum Corporation Limited, as HPCL.

(2.) Briefly, the facts obtaining in the case are as follows:

(3.) The trial court, by virtue of the impugned judgement, has returned findings of fact which establish the liability of the two appellants i.e. RGS and HPCL, and also the two insurance companies which were also arrayed as parties in the action filed before the trial court i.e. respondent no.5 and 6. Respondent no.5 is the National Insurance Company Ltd., while respondent no.6 is United India Insurance Company Ltd. Respondent no.5 is represented by Mr Seth, whereas there is no representation on behalf of respondent no.6. Pertinently, none of the insurance companies have filed an appeal to assail the impugned judgement and decree.