RAMEHAR & ORS Vs. VINOD KUMAR & ORS

JUDGEMENT

(1.) On the last date, Mr. P.K. Seth, Advocate appeared for respondent No. 2 Insurance Company. Complete set of paper book was supplied to Mr. P.K. Seth, Advocate. But still nobody has chosen to appear for the contesting respondent No. 2.

(2.) The brief facts of the case relevant for deciding the present appeal are as under:

(3.) On 4.9.2004, the deceased Mr. Arun Dangi and his brother were coming back from Nangloi on their motor cycle bearing registration No. DL-4S-AG-1977. At about 3.30 p.m. whey they crossed the Nilothi More, tempo bearing No. DL-1LB-4108 rammed into their motorcycle. They both fell down and deceased Mr. Arun Dangi received grevious injuries and died at the spot.