ORIENTAL INSURANCE CO. LTD. Vs. LALU KALINDI

JUDGEMENT

(1.) From the order dtd. 22/3/2011 passed in M.A. No.311 of 2008, it appears that substituted service of notice by paper publication was effected, but till date no one has appeared on behalf of the owner of vehicle.

(2.) All these appeals arise out of award of compensation under Sec. 166 of the Motor Vehicle Act in favour of the claimants of the deceased persons who were travelling on a bus no.JH 05J 5260, which met with an accident due to rash and negligent driving of its driver.

(3.) As per the case of the claimants, the driver of the bus was driving the vehicle in a rash and negligent manner as a result, it overturned in which altogether three passengers died in the accident. Separate claims were made by the dependents of the deceased and compensation was awarded under Sec. 166 of the Motor Vehicle Act making insurer of the bus liable to pay compensation amount.