RAMA NAND SHARMA Vs. VIPIN KUMAR AND ORS.

JUDGEMENT

(1.) THESE two appeals are being disposed of by this common judgment since they arise out of the same award.

(2.) THE undisputed facts of the case are that on 21.1.1999, claimant Vipin Kumar was travelling by Maruti Van No. DNA -7606 which according to him was owned by Rama Nand Sharma, Appellant in FAO No. 403 of 2004. It is also not disputed that the van fell down in a Nallah and the claimant sustained injuries and filed a Claim Petition for the grant of compensation.

(3.) RAMA Nand Sharma denied that the vehicle was owned by him. He in fact denied that it was being driven by him at the time of the accident. He claimed that the vehicle was owned by M/s. Naveen Filter Industry.