M.Y.Eqbal, J. - (1.) Heard the parties. This appeal, at the instance of the owner of the vehicle, is directed against that part of the order by which the Tribunal directed the appellant to pay interest from the date of filing of application till 5.4.2002 when, for the first time the insurance company was impleaded as party in the said claim case.
(2.) Learned counsel appearing for the appellant submitted that it was because of the serious laches and negligence on the part of the claimants that the insurance company was not impleaded as party in the said claim case, although the appellant, owner of the vehicle, disclosed all necessary particulars and insurance policy by their objection dated 11.12.1995, a copy of which has been annexed as Annexure 4 to the memo of appeal.
(3.) The facts of the case lie in a narrow compass.;