LAWS(P&H)-1999-12-160

NEW INDIA ASSURANCE CO LTD Vs. ASHISH GUPTA

Decided On December 20, 1999
NEW INDIA ASSURANCE CO LTD Appellant
V/S
Ashish Gupta Respondents

JUDGEMENT

(1.) Learned counsel says that driver and the owner of the alleged offending vehicle are in collusion with the claimants and, therefore, the cross-examination conducted by them on the witnesses of the claimants is lukewarm and they have not subjected them to any scathing and searching cross-examination. If that is so, M/s. New India Assurance company insurer of the offending vehicle should have an independent right to cross-examine the witnesses of the claimants and further to lead evidence to show that the driver was not negligent. Learned counsel says that even otherwise also M/s. New India Assurance Company has independent right to cross-examine the witnesses of the claimants as per clause 4 of the Insurance Policy, which read as follows :

(2.) This revision is allowed and the petitioner M/s. New India Assurance company is permitted to cross-examine the witnesses of the claimants and also lead its evidence. Copy of this order be given dasti.