KAMAL BATHAM Vs. VIPUL DEVENDRA JAIN AND ORS

JUDGEMENT

(1.) Impugning the order dated 18.02.2014, this petition under Article 227 of the Constitution is filed with a further prayer to permit the petitioner to lead evidence.

(2.) Petitioner filed an application under Section 166 of Motor Vehicles Act, 1988. In the said case, the Court below on 27.11.2013 permitted the petitioner to deposit requisite amount for the purpose of summoning the medical witness. Petitioner failed to deposit the said amount. Next date was fixed on 18.02.2014. Shri Ashok Rathore, learned counsel for the petitioner, submits that on this date the petitioner preferred application (Annexure P/3) which was erroneously disallowed by the Court below. It is prayed that a final opportunity be given to the petitioner.

(3.) Prayer is opposed by Shri N.S. Tomar, learned counsel for the respondent No.3 / insurance company.