NATIONAL INSURANCE CO LTD Vs. RAMESH KUMAR

JUDGEMENT

(1.) Admit.

(2.) At the request of the learned counsel for the parties, the petition is taken up for final disposal.

(3.) A claim petition under the Motor Vehicles Act, 1988 (herein-after referred to as the said Act) was filed by respondent no.1 in which the owner of the vehicle (respondent no.2) along with insurance company (petitioner herein) were impleaded as respondents. Written statement was filed by the owner and the insurance company.