NEW INDIA ASSURANCE CO LTD Vs. SAKUNTALA BALMIKI

JUDGEMENT

(1.) In spite of service of notice none appears on behalf of the opposite party to oppose the petitioner's instant revisional application at the time when this application is called on for hear-ing today.

(2.) Let affidavit-of-service filed in court today be kept with the record.

(3.) An application was filed by the insur-ance company in a motor accident claim case being M.A.C.C. No. 76 of 2006 filed by claimant/opposite party, wherein the insurance company prayed for issuanceof direction upon the Officer-in-charge of Watgunge Police Station to produce the driving licence of the driver of offending vehicle before the Tribunal. Such prayer of the insurance company was rejected by the learned Tribunal by holding, inter alia, that since the Tribunal has no duty to collect document, the direction which was sought for by the insurance company, cannot be issued.