NUTECH SECURITY PRINTERS Vs. RAJNI

JUDGEMENT

(1.) The first of these appeals arising out of two separate judgments of motor accident claims tribunal (tribunal) relating to same motor vehicular accident bring out facts which reflect how neglect in proper, effective or timely prosecution of the defence by the registered owner of the vehicle has led to prolonged proceedings in the court which could have been avoided.

(2.) On 30.07.2005, a motor vehicular accident took place involving two trucks, one being truck bearing no. HR 63 3778 in which the victims were travelling and the other being truck bearing no. HR 38E 8389 (described as the offending vehicle). Rishi Parkash was the driver of the first mentioned vehicle and with him Ashok Kumar and another person were moving as passengers on errand for sale of vegetables. The collision took place at about 10.30 a.m. when the said vehicle had reached near CNG pump on main Kanjhawala Road, Near Mangolpuri, Sector-23, Rohini. The offending vehicle carrying bricks as the cargo is stated to have come in rash or negligent manner, it being driven by Om Prakash (one of the respondents herein), it being the vehicle registered in the name of M/s Nutech Security Printers (appellant in MAC appeal No. 200/2009 and one of the respondents in MAC appeal No. 556/2015).

(3.) For the sake of convenience, M/s Nutech Security Printers shall hereinafter be referred to as the registered owner.