UNITED INDIA INS. CO. LTD. Vs. BHAG SINGH

JUDGEMENT

(1.) Peculiar situation that has arisen in all these cases is that claim petitions under Section 166 of the Motor Vehicles Act were filed by Respondents claiming compensation against Hans Raj Kanwar, owner of the vehicle, Rajesh Kumar who is driver and the Petitioner Insurance Company. When the matter was pending before the learned Tribunal below, on 11.6.2003 and 3.7.2003 following orders were passed:

(2.) The learned Counsel for the Respondent Nos. 1 and 2 has failed to produce the insurance policy, which clearly shows that the vehicle involved in the accident was not insured with Respondent No. 3. Moreover, the name of Respondent No. 3 Insurance Company has already been deleted from the array of the petition vide order dated 11.6.2003.

(3.) These orders are identical in all the cases.