NEELU Vs. CHABBI DEVI AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The petitioner seeks to assail the order dated 10.4.2015 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No.2, Bhadohi at Gyanpur, whereby, the application paper No.66 Ga filed by the petitioner for impleading one Rupesh Kumar Pandey as a party respondent to the claim petition has been rejected.

(3.) The respondents 1 and 2 filed a claim petition before the Motor Accident Claims Tribunal, which was registered as Motor Accident Claim no. 74 of 2010. Therein, they claimed compensation on account of death of Prabhu Nath, who was the husband of the first respondent and father of the second respondent. In the claim petition, it is alleged that Prabhu Nath was hit by a motor cycle bearing registration no.UP66E-4760 belonging to the petitioner, on 10.5.2010, as a result whereof, he died.