PRABHAT KIRAN Vs. DALBIR SINGH AND OTHERS

JUDGEMENT

(1.) The petitioner is aggrieved by the order vide which his evidence has been ordered to be closed.

(2.) Learned counsel for the petitioner states that if only one effective opportunity is granted to him, he shall conclude his entire evidence.

(3.) After hearing the learned counsel for the petitioner and perusing the impugned order, I am of the opinion that there is no legal infirmity in the same as six opportunities were granted to the petitioner to conclude his evidence but he failed to do so. However, purely in the interest of justice and keeping in view the fact that substantial and equitable justice can be ensured by compensating the other side with costs, I deem it appropriate to dispose of the instant petition and set aside the impugned order subject to payment of Rs.1,000/- as costs and the Motor Accident Claims Tribunal is directed to adjourn the matter beyond the date fixed i.e. 29.7.2010 and thereafter afford one effective opportunity to the petitioner to lead his entire evidence. It is made clear that no further indulgence shall be shown to him under any circumstances.