SANJAY SAHU Vs. RESHU GOUTAM

JUDGEMENT

(1.) The claimants filed an application under Section 166 of the Motor Vehicles Act, 1988 claiming compensation against the present petitioner and one Parasram Sahu and Ganga Prasad Koushik which is pending consideration before the Claims Tribunal. Meanwhile, the petitioner herein who is the driver of the offending vehicle filed an application before the Motor Accident Claims Tribunal that proceeding of claim case be stayed against him as the criminal case pending against him has been stayed by this Court, that application has been rejected by the Claims Tribunal by impugned order dated 07.08.2018 against which this writ petition has been preferred.

(2.) Learned counsel for the petitioner submits that the impugned order is unsustainable and bad in law as the Claims Tribunal ought to have stayed the proceeding initiated against the petitioner in the claim case till the criminal proceeding pending before this Court is finally decided and therefore, the impugned order is liable to be set aside.

(3.) I have heard learned counsel for the petitioner and perused the record.