- (1.) It was ordered on the last date that if respondents No.1 to 4 are not represented today again, the matter shall be heard ex parte against them.
(2.) This appeal is filed by the United India Insurance Company Ltd. challenging the involvement of tractor No.HR-36-7524 in the accident. A motor vehicle accident had taken place on 4.2.1995 in which Shyam Lal had died.
(3.) Learned counsel for the appellant argued that the defence taken by the driver of the alleged offending vehicle was that Shyam Lal was himself driving the tractor in question and hit against a tree because of some defect in the steering wheel. The appellant had pleaded that no accident in the manner as alleged had taken place and Shyam Lal had not died in such accident. It was pleaded that no accident had taken place with the vehicle alleged by the claimant and that the driver of the tractor had been falsely involved to claim compensation. However, it was not denied that tractor No.HR-36-7524 was validly insured with the appellant.;