DINESH SINGH Vs. DISTRICT JUDGE GHAZIPUR

JUDGEMENT

(1.) This first appealing the application of the appellant under from order has been preferred under Order Order 9, rule 13, Civil Procedure Code. 43, rule 1 (d) of the Civil Procedure Code against the order dated 6.8.1994 passed

(2.) The learned counsel for the respond- by the District Judge, Ghazipur acting as ent No. 2 raised preliminary objection Motor Accidents Claims Tribunal reject- regarding maintainability of appeal.

(3.) Heard the learned counsel for the parties on the question of maintainability of appeal.