MUNNI Vs. SHIV SHANKAR

JUDGEMENT

(1.) Heard Sri Prabhat Narayan holding brief of Sri S.C. Misra, senior advocate, learned Counsel for the Petitioner and learned standing counsel on behalf of the Respondents.

(2.) By means of present writ petition, the Petitioner has challenged the order dated 4.1.1992 contained as Annexure 4 to the writ petition passed by the Respondent No. 6 (Motor Accident Claims Tribunal/Special Judge, Unnao) in Claim Petition No. 27 of 1983 Shiv Shanker v. Mushtaq Husain and Ors.

(3.) In brief the facts of the present case are to the effect that on 29.12.1982 an accident has taken place at Lucknow-Kanpur Road in which the Respondent No. 1 (Shiv Shanker) sustained injury, as a result of which he was admitted in the L.L.R. Hospital, Kanpur and in the treatment he expended certain amount.