KAMLA DEVI Vs. MAHENDRA SINGH

JUDGEMENT

(1.) Heard finally.

(2.) The brief facts, as emerging on the face of record and gathered from the arguments advanced by counsel for the parties, are that on 24/08/2005, the deceased Babu Lal, while going towards Reengus on motor cycle, when reached near Jhankar Hotel, at about 4.30 PM, a truck bearing No.RJ-09-G-2833, which was being driven by his driver in a rash and negligent manner, hit the motor cycle resulting in sustaining injuries and ultimate death of deceased Babu Lal.

(3.) The claimants-appellants submitted claim petition before the Tribunal wherein it was pleaded that the respondent No.1 was driver of the offending vehicle while the respondent No.2 was owner and both are liable to pay compensation, however, since the vehicle was insured with the Insurance Company, the Insurance Company was also impleaded as respondent No.3.