AMRUTBHAI KACHARABHAI CHAMAR Vs. DEVARAM VEAST MINA

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed to quash and set aside the order dated 05.10.2009 passed by the M.A.C.T. (Main), Sabarkantha (for short, "the Tribunal") in application below Ex.74 passed in M.A.C.P. No.1047/2004, whereby, the said application has been rejected.

(2.) The facts in brief are that the petitioner herein had filed a claim petition being M.A.C.P. No.1047/2004 u/s.166 of the M.V. Act before the Tribunal claiming compensation of Rs.2,50,000/- along with interest. It is the case of the petitioner that since the Tribunal had not exhibited certain documents produced by him during the stage of evidence, he had preferred application Ex.74 requesting the Tribunal to exhibit the said documents. However, the Tribunal rejected the same vide impugned order on the ground that the stage of evidence was already over. Being aggrieved by the said order, the present petition has been preferred.

(3.) Heard learned counsel for the petitioner. Though served none appears on behalf of respondent nos.2 & 3. Hence, this Court has no other option but, to accept the contentions raised by the petitioner in this petition.