LONGPURIJI Vs. RAJESH

JUDGEMENT

(1.) BEING aggrieved by the order dated 10.10.1998, passed by XlVth MACT, Indore, in Claim Case No. 3/1992, whereby claim petition was dismissed on the ground of non-payment of PF for respondent No. 2, the present appeal has been filed.

(2.) SHORT facts of the case are that on account of accident, which took place on 19.7.1991, a claim petition was filed on 7.1.1992, in which the respondents were impleaded as party being driver and owner of the offending vehicle.

(3.) SINCE it is a claim petition, therefore, order dated 10.10.1998, is set aside. Learned Tribunal is directed to give one more opportunity to serve respondent No. 2 and if the respondent No. 2 remains unserved, then the learned Court below shall decide the claim petition against respondent No. 1.