SARINA YASMIN Vs. FARIDA BEGAM & ORS.

JUDGEMENT

(1.) Affidavit of service filed by Mr. Subir Banerjee, learned advocate for the petitioner, be kept on record.

(2.) Heard Mr. Banerjee, the learned advocate representing the petitioner and also Mr. Ali Imam Shah, the learned advocate representing the opposite parties.

(3.) The revisional application under Article 227 of the Constitution of India has been directed against the Order no. 14 dated 29.8.2016 passed by the learned Judge, Motor Accident Claims Tribunal, 4th Court, Burdwan in MAC Case no. 27 of 2015 where an application under Order 1 Rule 10 of the Code of Civil Procedure was presented by the petitioner Sarina Yasmin claiming herself as the wife of the road traffic accidental victim, namely, Saddam Hussain, since other admitted dependants of the deceased have filed the MAC case claiming compensation under Section 166 of the Motor Vehicles Act without making her as a party.