NANDUBHAI DAHYABHAI PATEL Vs. NARENDRAKUMAR KANJIBHAI PATEL

JUDGEMENT

(1.) The present petition is filed by the original claimant challenging the impugned order passed by the Motor Accident Claims Tribunal (Auxi.), Ahmedabad (Rural) dtd. 9/10/2017 in MACP No. 771 of 1995, whereby the claim petition was rejected on the ground of non prosecution.

(2.) The brief facts of the present case are as under.

(3.) Learned advocate for the petitioner has submitted that the Tribunal hastily passed the order of dismissing the claim petition without looking to the facts of the case and without going into the merits of the case. It is submitted that the petitioner belongs to lower strata of the society and is staying in the internal regions of Gandhinagar district. It is submitted that the petitioner has no intention to dismiss the claim petition filed by him because of non appearance of the parties or advocate. It is also submitted that the petitioner is suffering from a serious disease. It is submitted that the present petition requires to be allowed.