P.K. MISRA Vs. SARIBAI

JUDGEMENT

(1.) MR . H.C. Kohli, Counsel for the applicant. He is heard on the question of admission as also on I. A. No. 4756/ 95 for stay of execution proceedings.

(2.) THIS revision is directed against the order passed by the 1st Addl. Motor Accidents Claims Tribunal, Jabalpur in Motor Vehicle Case No. 423/94 whereby he rejected the application of the applicant to decide the preliminary objection as to whether truck bearing Registration No. MPQ 5896 was involved in the accident or not.

(3.) THERE is no merit in this revision, which is accordingly dismissed. However, in the meanwhile, the order passed under Section 140 of the Motor Vehicles Act, 1988 shall be kept in abeyance.