ORIENTAL INSURANCE COMPANY LIMITED HINDUPUR Vs. A ANJANEYULU SUPERVISOR CO OPERATIVE CENTRAL BANK PENUKONDA

JUDGEMENT

(1.) This revision is filed by the Insurance Company which is the first respondent in O.P. No.46 of 1991 questioning the impugned orders of the Motor Accidents Claims Tribunal-cum-Additional District Judge at Hindupur in LA. No.522 of 1992, dated 20-1-1993 by which the said petition filed for amendment of claim petition was allowed.

(2.) The first respondent herein is the injured-claimant in O.P. No.46 of 1991.The said cla im petition was filed seeking compensation for the injuries received by the claimant in a motor accident. In the claim petition it was pleaded by the first respondent herein at the first instance that on the date of accident he travelled as a passenger by paying a fare of Rs.5-00 and that while travelling as such passenger he received injuries in the accident that was caused. After the evidence on behalf of both sides was over and when the petition was coming up for arguments the claimant filed LA. No.522 of 1992 under Order VI Rule 17 of the Code of Civil Procedure seeking amendment of the claim petition as to plea that he was travelling in the vehicle along with a rice bag and he paid an amount of Rs.10-00 as hire charges for the said rice bag to the driver. The said amendment was opposed by the Insurance Company which is contesting the petition. By the impugned order dated 20-1-1993 the Tribunal allowed the said petition for amendment. Questioning the same the present revision is filed by the Insurance Company.

(3.) Heard both the learned Counsel.