J B PIPES Vs. MADAN LAL

JUDGEMENT

(1.) RESPONDENT No. 2 absent despite service and having appeared earlier through an advocate; hence, set ex parte.

(2.) REPLY filed by the respondent No. 3 has been perused. Heard. Cause shown is sufficient. Delay in filing the appeal is condoned. The appeal shall be treated to have been filed in time. The application is disposed of. F. A. O. No. 395 of 2007:

(3.) THE appeal is taken up for admission today. Heard. The vehicle involved in the accident was a truck bearing registration no. PB 08-V 6775. The contention of the claimant was that while the claimant was going on a bicycle, this truck being driven by respondent No. 1 in a rash and negligent manner hit against the claimant causing injuries to him.