PRAVAT KUMAR SATAPATHY Vs. USHARANI SAHOO

JUDGEMENT

(1.) This matter is taken up through Hybrid Mode.

(2.) Challenging the order dtd. 17/7/2024 passed by the learned Additional District Judge-cum-4th Motor Accident Claims Tribunal, Kujang in M.A.C. Case No.16 of 2022 under Annexure-1, wherein the petition filed under Order 9, Rule 7 of the Code of Civil Procedure, 1908 by the opposite party no.1 (present petitioner) for setting aside the ex-parte order dtd. 17/4/2023 was rejected, the petitioner has approached this Court by way of this writ petition invoking extraordinary jurisdiction under Articles 226 & 227 of the Constitution of India with the following prayer(s):-

(3.) The claim case, i.e., M.A.C. Case No.16 of 2022 has been filed impleading Pravat Kumar Satapathy-owner of the offending vehicle (present petitioner) and M/s. Cholamandalam General Insurance Company Limited as opposite party nos.1 & 2 before the learned Additional District Judge-cum-4th Motor Accident Claims Tribunal, Kujang.