SALIK RAM SINGH Vs. ADDITIONAL DISTRICT JUDGE JAUNPUR

JUDGEMENT

(1.) ANJANI Kumar, J. By means of present writ petition under Article 226 of the Constitution of India, petitioner challenges the order dated 17-2-1997, Annexure-3 to the writ petition, passed by the Motor Accident Claims Tribunal, Jaunpur in review Application No. 21 of 1996, arising out of Motor Accident Claim Petition No. 79 of 1995 decided on 10-9-1996.

(2.) HEARD learned Counsel appearing on behalf to the parties at length. It is clear from the scheme of the Motor Vehicles Act, 1988 that the claimant before the Motor Accident Claims Tribunal, which is a special remedy, may approach provided under the Act which has been held to be social welfare legislation and Statute prescribes the remedy of filing an appeal against the orders passed by the Tribunal or this Court. In this view of the matter petitioner, if feels aggrieved by the order passed by the Tribunal, he may, if so advised, approach this Court on the appellate site as contemplated under the Act. This being the legal position, the writ petition deserves to be dismissed as not maintainable.