ANITA SAKLANI Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) The present petition under Article 227 of the Constitution of India preferred by the claimant seeks to assail the award dtd. 9/1/2020 passed by the learned Motor Accidents Claims Tribunal in MAC 685/2018.

(2.) Vide the impugned award, the learned Tribunal has rejected the claim of the petitioners on account of non-filling of requisite documents in support of their claim. The court, therefore, observed that no assistance was being provided by the petitioners, as they were being represented only by a junior counsel.

(3.) At the outset, learned counsel for the petitioners submits that since the petition has been rejected by the learned Tribunal on merits, the present petition may be treated as an appeal assailing the award dtd. 9/1/2022 under Sec. 173 of the Motor Vehicles Act.