Viney Mittal, J. - (1.) Petitioner, Union of India, is aggrieved against the order dated November 4,2006 passed by the Motor Accidents Claims Tribunal, Gurgaon.
(2.) The facts, which lead to the filing of the present petition, may be noticed as follow: "Union of India filed a claim petition under section 166 of the Motor Vehicles Act,1988 against Jaspal Singh and Ashwani Kumar. The aforesaid respondents were proceeded against exparte in the proceedings before the Motor Accidents Claims Tribunal. The exparte award dated August 9,1994 was rendered by the Tribunal. An amount of Rs.94,328.69 along with costs and interest was awarded in favour of the claimant-Union of India."
(3.) The aforesaid award was sought to be executed by the claimant-Union of India before the Tribunal. In the aforesaid proceedings, the claimant-Union of India also sought to implead the Oriental Insurance Company Limited as respondent No.3. It was claimed that the vehicle in question owned by the aforesaid respondent-JD was insured with the Oriental Insurance Company at the time of the accident and as such the Oriental Insurance Company was liable to be impleaded as a necessary party.;