Irshad Ali, J. - (1.) Heard learned counsel for the parties.
(2.) The present First Appeal From Order has been filed by the appellant I.C.I.C.I Lombard General Insurance Co. Ltd. against the judgement and award dated 29.7.2013 passed by M.A.C.T. / Additional District and Sessions Judge, Court No. 5, Meerut in M.A.C.P. No. 228 of 2010 (Smt. Rajesh Rana and others Vs. I.C.I.C.I. Lombard General Insurance Co. Ltd. And another).
(3.) Brief facts of the case are that on 5.3.2009 at about 12.15 a.m., Pramod Rana along with his friends was going to Akash Ganga Apartment Sector 24, Rohani, New Delhi by Verna car being registration no. U.P. 17 C-7777, while reaching at T.Paiet, a truck bearing registration no. H.R. 46 L 0612, due to negligent and rash driving of the truck driver, the car collided in which Pramod Rana and his three friends were injured and during the course of treatment they died.;