RAGHUNATH Vs. PRESIDING OFFICER MACT

JUDGEMENT

(1.) Petitioner, an old man of 60 years and a resident of Bihar, suffered a tragedy in the loss of his son, Gopal, aged 22 years, in a road accident on 13.7.1999. Petitioner filed a claim for grant of compensation under Sections 140 and 166 of the Motor Vehicles Act, 1988 on 16.8.1999, while being personally present. Shri S.L. Bhayana, learned Motor Accidents Claims Tribunal, declined to issue summons and this led the petitioner to file the present petition in October 1999. A learned Single Judge of this Court ordered'Rule'to be issued.

(2.) Petitioner moved CM.221/2000, seeking interim directions so that, at least, the petition could be registered by the Motor Accidents Claims Tribunal, Karkardooma, Delhi. Notice of the application was directed to be issued to Shri U.Hazarika, Standing Counsel, Union of India and Shri S.K. Kaul, Senior Advocate.

(3.) Let me notice the factual matrix of this case: