MUKESH AND ANOTHER Vs. HARNEK SINGH AND OTHERS

JUDGEMENT

(1.) The instant application has been filed under Section 5 of Limitation Act for condonation of delay of 79 days in filing the appeal i.e.

(2.) Upon notice, respondents No. 1 and 2, the owner and driver, failed to appear despite effective service and were proceeded against ex parte.

(3.) The Insurance Company denied the accident and pleaded that a relative of the claimant had got a false FIR registered after a delay of 6 days.