H.R.T.C. Vs. BREEKAN DEVI

JUDGEMENT

(1.) In these appeals arising out of the Motor Vetches Act, Cross Objections have been filed.

(2.) Mr. Dinesh Thakur learned counsel appearing on behalf of the appellants has urged that the Cross Objections are not maintainable in view of the judgment of the Full Bench of this Court in Ms. Lata vs. United India Insurance Company Ltd. and others, Cross Objections No. 39 of 1996 in FAO No. 267 of 1993 dated 27th October, 2004.

(3.) On the other hand on behalf of Cross Objectors it is urged that since the Motor Vehicle Rules have been amended and out of Order 41 Rules 22 and 33 CPC have been made applicable to the appeals filed under the Motor Vehicles Act, therefore, the cross objections are maintainable.