RASILABEN DHIRUBHAI HIRPARA Vs. NITINKUMAR RAMESHBHAI DAVE

JUDGEMENT

(1.) Rule. Mr. Palak H.Thakkar, learned advocate waives service of notice of rule on behalf of respondent no.2. With the consent of the parties, the matter is heard finally today. Though served, none appeared on behalf respondent nos.1 and 3.

(2.) The present petition has been filed under Articles 226 and 227 of the Constitution of India praying to quash and set aside the order dtd. 16/9/2021 passed by the Motor Accident Claims Tribunal, Dhari in Civil Review Application No.1/2020 and for direction to the Tribunal to consider the disability certificate produced at Exhibit-78 in MACP No.280/2018 (Old No.188/2015) and for modification of the compensation granted to the petitioner.

(3.) Mr. Nishit A.Bhalodi, learned advocate for the petitioner submits that the petitioner is before this Court since Civil Review Application No.1/2020, which was moved in MACP No.280/2018 (Old No.188/2015), was rejected on 16/9/2021 by Motor Accident Claims Tribunal, Dhari.