ATTAU RAHMAN MASOODI,J. - (1.) Heard learned counsel for the appellant and Sri Raj Kumar Verma, learned counsel, who has put in appearance on behalf of respondents no. 2 to 6. Ms. Pooja Arora has appeared on behalf of respondent no. 8.
(2.) Objections against application for condonation of delay as well as deletion of respondent no. 8 from the array of parties has been filed by Ms. Pooja Arora on behalf of Oriental Insurance Company.
(3.) Delay in filing the appeal is two years, seven months sixteen days from the date of rejection of application filed under Order 9, Rule 13 on 28.2.2015 but the appeal as against the original order of award dated 2.5.2013 is barred by more than three years. Motor Accidents Claim Case No. 404 of 2006 was filed by the dependent parents under Section 166 read with Section 140 of Motor Vehicles Act due to accidental death of their son Suresh @ Surendra but later on his wife and minor children have also come to be arrayed as claimants. The appellant being owner of the vehicle involved in the accident was impleaded as defendant no. 1 whereas the driver (Raj Kumar) was impleaded as defendant no. 2 and defendant no. 3 (Pradeep Kumar) was alleged transferee of the vehicle. Notices were issued to all the defendants.;