NIRDOSH KUMAR GOYAL Vs. MOTOR ACCIDENT CLAIMS TRIBUNAL

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Nirdosh Kumar Goyal, petitioner filed a motor accident claim petition before the Motor Accident Claims Tribunal/District Judge, Bulandshahr, which was numbered as M.A.C. No. 5 of 2004. He has filed this writ petition against the order dated 4th January, 2007, wherein certain documents have been taken on record while others have been refused acceptance by the Additional District Judge, Court No.8, Bulandshahr.

(3.) Learned Counsel for the petitioner submits that unless and until the disability suffered by the petitioner due to alleged accident is determined, the amount of compensation payable cannot be correctly calculated. He therefore, submits that the Motor Accident Claims Tribunal may be required to get the petitioner medically examined for the purpose of determining the accident of disability suffered by him.