FULKUNWAR BARGAAH Vs. SURESH KUMAR SAHOO

JUDGEMENT

(1.) The Principal question involved in this appeal is whether Claims Tribunal has jurisdiction to dismiss the claim petition filed under Section 166 of the Motor Vehicles Act, 1988 for default after settlement of the issues?

(2.) Assailing the order dated 30/07/2013 passed by Additional Motor Accident Claims Tribunal, Pendra Road District Bilaspur (C.G.) (in short "the Claims Tribunal") in M.J.C. No. 09/2012 (Fulkunwar & others v. Suresh Kumar Sahoo & others), appellants/claimants have preferred this appeal under Section 173 of the Motor Vehicles Act, 1988 (in short "M.V. Act"), by which, their application under Order 9 Rule 9 read with Section 151 of the CPC has been rejected by learned Claims Tribunal.

(3.) Facts necessary for adjudication of this appeal are as under: