RICHH PAL SINGH Vs. JOGINDER SINGH

JUDGEMENT

(1.) By this common judgment, I intend to dispose of two appeals i.e. bearing FAO No. 812 of 20113 titled as 'Richh Pal Singh vs. Joginder Singh and others' and FAO No. 813 of 2003 titled as 'Swaran Singh vs. Joginder Singh and others'.

(2.) Notice of the claim petitions was given to the respondents. All the three respondents were served. Respondent No.2 did not appear, despite service, as such was proceeded against ex parte. Whereas, respondents No. 1 and 2 filed separate written statements contesting the claim petitions.

(3.) In the written statements filed by respondent No.1, he admitted the factum of accident contending that the accident had taken place on account of negligent driving of the motorcycle by claimant Swaran Singh, therefore, claimants were not entitled to receive the compensation from him. According to the answering respondent though he has been challaned wrongly by the police for having caused the accident. Refuting the remaining allegations, such respondent prayed for dismissal of the claim petitions.