ASHA JUNEJA Vs. DELHI TRANSPORT CORP

JUDGEMENT

(1.) Heard Sri Arun Kumar Shukla, learned Advocate on behalf of Sri Vishesh Kumar Gupta, learned counsel for Delhi Transport Corporation and Sri P.K. Jain, learned Senior Advocate assisted by Sri Abu Bakht, learned Advocate.

(2.) These are those appeals which are pending adjudication since long. We started hearing the matter but as Sri B.D. Madhyan has absented himself, we waited and adjourned the matter. Sri B.D. Mandhayan who represents the claimants in F.A.F.O. No. 1785 of 2018 absented himself today also. Claimants in the said claim to be heirs and legal representative of deceased as according to them, Master Sikhar Juneja is the legitimate son of Late Chandra Sekhar Juneja and Anuradha Juneja who according to him is legally wedded wife of Late Chandra Sekhar Juneja. The said appeal is dismissed for default.

(3.) As per the judgment of the apex court in U.P.S.R.T.C. Vs. Km Mamta and Others AIR 2016 SCC 948, all the grounds raised in the appeal are required to be adjudicated and that is how we would decide issue of negligence of driver and quantum and would go ahead with the discussion. All these appeals stem out of the same proceedings.