SULOCHANA Vs. GURUBACHANSINGH SARANSINGH

JUDGEMENT

(1.) This appeal is filed by the appellant against the judgment of the Tribunal disallowing her claim for compensation under section 92-A of the Motor Vehicles Act.

(2.) An application came to be filed for adding Oriental Fire & General Insurance Company as a party to the proceedings.

(3.) The Insurance Company was served and Shri A.A. Joshi appears for it in the civil application. He contends that the entire evidence is recorded without the Insurance Company being party to the proceedings and, therefore, on the basis of evidence already recorded, no findings should be arrived at so as to bind the Insurance Company.