- (1.) HEARD learned Counsel for the appellant. Shri Amresh Sinha appears for the respondents.
(2.) THIS special appeal under Chapter VIII Rule 5 of the High Court Rules, 1952 arises out of judgment of learned Single Judge dated 20.3.2007 in Writ Petition No. 18957 of 1999, by which he has refused to interfere with the punishment awarded to the petitioner appellant serving as Development Officer attached to the Divisional Office of Oriental Insurance Company at Moradabad. The facts stated in the judgment are that the appellant issued a motor cover note No. 22477 dated 18.7.1995 insuring bus No. U.P.T -4380 A/C Sri Kesar Lal for comprehensive cover. The cover note mentioned that it was issued at 10.45 A.M for which the demand draft for the premium was issued on the same day.
(3.) THE bus met with an accident on 5.5.2004 on the same day in which it turned turtle and that some passengers suffered serious injuries on the same day at 04.45 PM and one woman and a boy died.;