PARAS FEEDS Vs. ORIENTAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) Heard.

(2.) For the reasons mentioned in the application, the same is allowed and delay of 71 days in filing of the appeal stands condoned. FAO-4947-2017(O&M) On account of suffering injuries in a motor vehicular accident, which took place on 25.11.2015 at about 9:30 a.m. in the area of village Chammu Kalan, statedly on account of rash and negligent driving of Canter bearing registration No.HR-38Q-6939 (hereinafter referred to as the offending vehicle) by respondent No.1 - Ashok Kumar, petitioner/claimant Ishwar Chand had brought a claim petition under Section 166 of the Motor Vehicles Act, 1988 against respondents i.e. Ashok Kumar - driver, Paras Feeds, Karnal - owner and The Oriental Insurance Company Ltd. - insurer of the offending vehicle, claiming compensation.

(3.) On being put to notice, all the three respondents put in appearance and filed written statements contesting the claim petition praying for its dismissal. Issues on merits were framed and the parties were afforded adequate opportunities to lead evidence.