CHATURI LAL Vs. ADDITIONAL DISTRICT JUDGE KANPUR NAGAR

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) THIS writ petition has been filed for a direction in the nature of certio-rari for quashing the order dated 22. 1. 2002 (Annexure-7 to the writ petition), passed by the XVth Additional District Judge, Kanpur Nagar, respondent No. 1, in Misc. Application No. 38/74 of 1992 arising out of claim case No. 112 of 1991, Chaturi Lal and another v. Mahendra Singh and others.

(3.) CLAIM Case No. 112 of 1991 had been filed by the petitioner for compensation befor the Motor Accidents Claim Tribunal, Kanpur Nagar against Mahendra Singh and Jogendra Singh, respondent Nos. 2 and 3 respectively, in respect of his son Rama Kant aged about 21 years who died in the accident.