ZAHID ALI Vs. SHUBHAM CHAUHAN AND ORS.

JUDGEMENT

(1.) BOTH these appeals are outcome of a vehicular accident allegedly caused by the driver, namely Shri Shokat Ali, while driving Maruti Van, bearing registration No. HP -18 -5045, rashly and negligently, on 03.02.2005 at about 7.00 p.m. near JBT School, Nahan, and hit a motorcycle, bearing registration No. HP -39 A -5987, which was being driven by Aditya Chauhan and Shubham Chauhan was the pillion rider; both of them sustained injuries, were taken to Zonal Hospital, Nahan, where they remained admitted.

(2.) SHUBHAM Chauhan filed claim petition, i.e. MAC Petition No. 16 -N/2 of 2005, titled as Shumbam Chauhan versus Zahid Ali & others, and claimed compensation to the tune of Rs. 4,00,000/ -, as per the break -ups given in the claim petition.

(3.) THE respondents, i.e. the driver, the owner -insured and the insurer contested the claim petitions on the grounds taken in the respective memo of objections.