ICICI LOMBARD GENERAL INSURANCE CO. LTD. Vs. RAMBETI

JUDGEMENT

(1.) Heard, Shri Anchal Mishra, learned counsel for the petitioner.

(2.) This petition has been filed challenging the orders dtd. 8/8/2023 and 4/10/2023 passed in MACP No.219 of 2022; Rambeti and others Versus Muneshwar and another by the Motor Accident Claims Tribunal, Sitapur (here-in-after referred to as the Tribunal).

(3.) By means of the order dtd. 8/8/2023, the Tribunal had proceeded ex-parte recording that the service has been deemed sufficient on the respondents No.1 and 2 on 28/4/2023 but the written statement has not been filed and by means of the order dtd. 4/10/2023, the application for recall of order dtd. 8/8/2023 filed by the petitioner has been dismissed on the ground that it is not supported by the affidavit of the party or his counsel, who may have clarified the position.