PRADEEP NANDRAJOG,J. - (1.) Rafiq Mohd. is aggrieved by the quantum of the award. He was the injured. Heera Das is aggrieved by the award in so far as it fastened liability on him and has absolved the Insurance Company from the liability to pay.
(2.) The date of the accident is 28.1.2000. As per Rafiq Mohd. he was riding his motor vehicle when Jeep bearing No.RJ-03-C-0339 driven by Prem Shanker hit him.
(3.) The FIR Ex.1 names Prem Shanker as the driver of the Jeep. The owner of the Jeep is Heera Das who, in response to the notice under Section 133 of the MV Act informed that Jeep was usually driven by his son Bhagwati Lal, but on the day of the accident it was being driven by Prem Shanker.;