RADHESHYAM KHATRI Vs. BHARTI SHARMA

JUDGEMENT

(1.) By the impugned order dated 12/07/2019, learned Fifth Additional Motor Accidents Claims Tribunal has closed the opportunity of petitioner/defendant No. 2 to adduce evidence against which this writ petition under Article 227 of the Constitution of India has been preferred by him.

(2.) Learned counsel for the petitioner submits that the impugned order passed by learned Motor Accidents Claims Tribunal is unsustainable and bad in law as one of the petitioner's evidence namely Premsai Kalihari has already been examined and the matter was fixed to examine the petitioner/defendant No. 2 himself on 12/07/2019 but on the same date, his opportunity to lead evidence was closed by the Claims Tribunal.

(3.) I have heard learned counsel for the petitioner at length and perused the records.