HINDUSTAN NATIONAL GLASS COMPANY Vs. KHEM CHAND

JUDGEMENT

(1.) Amended memo of parties has been filed in Court today, which is taken on record.

(2.) The present appeal has been filed by the owner against the order dated 12-11-1990 passed by the Motor Accident Claims Tribunal, Rohtak vide which the liability to pay the compensation has been fixed against the owner.

(3.) During the pendency of the appeal, an application was moved on behalf of M/s. Hindustan National Glass Company, Bahadurgarh that vehicle No. WNF-7229 belongs to M/s. Glass Equipment India Limited, Calcutta (West Bangal). Resultantly, notice was issued to the Company, who put in appearance and also pleaded that at the relevant time the vehicle in question belongs to the M/s. Glass Equipment India Limited, Calcutta and it was insured with the National Insurance Company Limited. Accordingly, they were allowed to be impleaded as a party to the petition.