LAWS(DLH)-2009-9-412

RAVINDER SINGH Vs. VIMLESH AND ORS.

Decided On September 07, 2009
RAVINDER SINGH Appellant
V/S
Vimlesh And Ors. Respondents

JUDGEMENT

(1.) THE petitioner has challenged the award of the learned Tribunal whereby his application under Order 1 Rule 10 of the Code of Civil Procedure has been dismissed.

(2.) THE accident dated 13th October, 2005 resulted in the death of Joginder Singh. The deceased was survived by his widow, one son, two daughters and mother who filed the claim petition before the learned Tribunal.

(3.) THE dependants of the deceased filed the claim petition against the petitioner and Oriental Insurance Co. Ltd. The petitioner produced the copy of the Insurance Company before the police on the basis of which Oriental Insurance Co. Ltd. was impleaded as respondent No. 2.