KARUN KALRA Vs. GEETA VERMA

JUDGEMENT

(1.) Present revision petition is to set aside the order dtd. 13/9/2021 (Annexure P-7) passed by learned Motor Accidents Claims Tribunal, Ambala in MACP No. 173 of 2019 titled as ' Smt. Geeta Verma and another vs Karun Kalra and another', whereby, the application moved by the petitioner/owner-cum-driver for adducing additional evidence has been dismissed.

(2.) Learned counsel for the petitioner submits that respondents No.l and 2 filed a claim petition before the learned Motor Accidents Claims Tribunal, Ambala, for grant of compensation to the tune of Rs.50,00,000.00on account of death of their daughter, namely, Shweta Verma, who died in motor vehicular accident occurred on 7/3/2019. Upon notice, reply was filed by the petitioner. He further submits that the petitioner was given only one month's time to lead his evidence, which was closed on 1/3/2021. Then, the petitioner filed an application on 27/7/2021 for adducing additional evidence to prove his case and the same was dismissed vide impugned order dtd. 13/9/2021.

(3.) I have heard learned counsel for the petitioner and gone through the case file.