Rakesh Kumar Garg, J. - (1.) CLAIMANT /respondents No. 1 and 2 filed claim petition seeking compensation on account of death of one Mahabir Parshad caused in a motor vehicular accident on 9.11.2011 due to rash and negligent driving of respondent No. 3, who was the driver as well as owner of the offending vehicle which was duly insured with the appellant -Insurance Company.
(2.) THE claim petition was contested by respondent No. 3 as well as the appellant by filing separate written statements. Respondent No. 3 denied the accident and averred that a false and frivolous FIR was got lodged against him in collusion with the police.
(3.) THE appellant -Insurance Company also pleaded that the claim petition was filed by the claimants in collusion with respondent No. 3. It was also pleaded that respondent No. 3 was not holding a valid and effective driving licence at the time of accident.;