NATIONAL INSURANCE COMPANY Vs. SHYAM LAL AND ORS.

JUDGEMENT

(1.) APPELLANT -Insurance Company has challenged the award dated 15.10.2011 rendered by the Motor Accident Claims Tribunal, Solan in petition No. 16NL/2 of 2006. "Key facts" necessary for the adjudication of this appeal are that respondent No. 1 was injured in an accident with the offending vehicle bearing registration No. HP -12 -1813 on 18.9.2009. He sought compensation under section 166 of the Motor Vehicles Act. An F.I.R. was also registered against Rupinder Chauhan, owner of the motorcycle on 18.9.2003. The claimant was referred to P.G.I., Chandigarh. He remained admitted as indoor patient with effect from 20.9.2003 to 12.10.2003. The Motor Accident Claims Tribunal awarded a sum of ' one lakh with interest @ 7.5% per annum.

(2.) MS . Devyani Sharma has brought to the notice of the Court that respondent Rupinder Chauhan has died on 9.12.2010 and the award was passed on 15.10.2011. The appellant has also moved an application for bringing on record the legal heirs of respondent No. 2, i.e. Rupinder Chauhan under order 22 rule 4 of the Code of Civil Procedure read with section 5 of the Limitation Act for condonation of delay.