GOPAL SINGH Vs. RAVINDER KUMAR AND OTHERS

JUDGEMENT

(1.) Perusal of record do disclose that respondents No. 2 and 3 have been duly served and power of attorneys have also been filed on their behalf. But, today there is no representation on their behalf. Hence, respondents No. 2 and 3 are set ex-parte.

(2.) The claimant-injured became the victim of a motor vehicular accident, which was allegedly caused by the drivers of two buses, bearing registration Nos. HP-33-2469 and HP-51-4145, on 3rd November, 2001, at about 2.00 P.M., near place Chakar on Ner Chowk-Mandi road, while driving both the offending vehicles rashly and negligently, in which the claimant-injured sustained injuries, remained admitted at Zonal Hospital, Mandi from 3rd November, 2001 to 10th November, 2001. The claimant-injured filed claim petition for grant of compensation to the tune of Rs. 4,00,000/-, as per the break-ups given in the claim petition.

(3.) The owners-insured and the insurers of both the offending vehicles-buses contested the claim petition on the grounds taken in the memo of objections.