JASWINDER KAUR Vs. NEW INDIA ASSURANCE COMPANY

JUDGEMENT

(1.) PETITIONER 's prayed for amendment of the petition under Order 6 Rule 17 CPC was dismissed by the learned Motor Accident Claims Tribunal, Hoshiarpur, vide impugned order, hence this revision petition.

(2.) PETITIONERS filed a petition under Section 166 of the Motor Vehicles Act for claiming compensation from the respondents as Gurdip Singh had died in an accident on account of rash and negligent act of respondents No. 1 and 2.

(3.) I have heard Shri Parveen Kumar, counsel for the petitioner, Shri Harsh Aggarwal, counsel for respondent No. 1 and Shri H.K. Aurora, counsel for respondents No. 2 and 3.