SATENDRA KUMAR JAIN Vs. FARUKH BEG

JUDGEMENT

(1.) The supervisory jurisdiction of this Court under Article 227 of the Constitution of India is invoked assailing the interlocutory orders dated 22.02.2019 and 12.03.2019 passed by XIth Additional Motor Accident Claims Tribunal in claim case No.30/2016, closing the right of the claimant/petitioner herein of bringing on record the statement of Dr. Milind Chaudhary in support of claim petition.

(2.) Learned counsel for the rival parties are heard on admission.

(3.) The reason assigned by the Tribunal for doing so was that despite orders having been passed on 30.08.2018 by allowing an application of the claimant/petitioner under Order 26 Rule 4 CPC for recording statement of witness Dr. Milind Chaudhary through Commissioner, statement could not be recorded despite elapse of six months.