ORIENTAL INSURANCE COMPANY LTD. Vs. SMT. VIJAY LAXMI

JUDGEMENT

(1.) By means of this revision petition, the revisionist has prayed for setting aside order dated 17.09.2012, passed by the Motor Accident Claims Tribunal (Additional District Judge), Barabanki, in MACT Case no.91 of 2009.

(2.) Heard learned counsel for the revisionist and perused the record.

(3.) Brief facts of the case are that one Smt. Vijay Laxmi (opposite party no.1) filed the claim petition against the revisionist and opposite party no.4 and 5. The revisionist / insurance company filed written statement on 9.9.2011, which was prepared on 24.06.2011. The case proceeded by the Tribunal and evidence was concluded, arguments were heard and 24.08.2012 was fixed for delivery of judgment. The Insurance Company moved amendment application paper no.60-B for addition of plea regarding driving licence, which has been rejected by the learned Court below.