- (1.) SERVICE on respondent no.3 is dispensed with.
(2.) THIS petition has been filed challenging the orders dated 12.04.2010 and 12.07.2010, both passed by the learned MACT, Bharatpur in MAC No.331/2008 (Mukesh Vs. Narendra Road Lines Pvt. Ltd and Ors. The brief facts of the case are that a claim petition was laid under Sections 140 and 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act, 1988') by the respondent No.1 claiming compensation to a tune of Rs.9,23,600/ - for the alleged loss suffered by him owing to injuries sustained in an accident on 25.12.2007 which according to the claimant took place owing to rash and negligent driving of Trolla bearing registration No. HR -38 -H -7829 by one Suresh Chand, the driver of the offending vehicle, owned by respondent No.2 one Narendra Road Lines Pvt. Ltd. and insured with the petitioner -Insurance Company. The claim petition was registered as MAC No.331/2008 before the MACT, Bharatpur.
(3.) ON notices being served, the claim petition was contested by the Insurance Company as well as by the owner and the driver of the offending vehicle.;