POOJA BHAATU Vs. RANDHIR SINGH

JUDGEMENT

(1.) By this order, I shall dispose of two FAOs i.e. FAO-1735-2016 filed on behalf of appellants - Pooja Bhaatu and another and FAO- 5671-2016 filed on behalf of appellant Randhir Singh, which have arisen out of the same accident.

(2.) Briefly stated, facts of the case are that on account of suffering injuries in a motor vehicular accident, which took place on 12.11.2013 in the area between Dera Sacha Sauda Canteen, G.T. Road, Fatehabad and Dariyapur Canal, statedly on account of rash and negligent driving of truck bearing registration No.HR-39B-2727 (hereinafter referred to as the offending vehicle) by respondent No.1 - Vikram, petitioner/claimant Randhir had brought a claim petition under Section 166 of the Motor Vehicles Act against respondents i.e. Vikram - driver, Pooja Bhaatu - owner and United India Insurance Company Ltd. - insurer of the offending vehicle, claiming compensation to the tune of Rs.10 lacs.

(3.) On notice, all the three respondents had appeared and contested the claim petition. Issues on merits were framed. Parties were afforded adequate opportunities to lead evidence.