PARDEEP Vs. AUTO MAX OFFICE & ANOTHER

JUDGEMENT

(1.) Pardeep-Claimant, who has filed claim petition under Section 166 of the Motor Vehicle Act, 1988, has approached this Court by way of instant revision petition filed under Article 227 of the Constitution of India, assailing order dated 31.05.2013 Annexure P-1 passed by learned Motor Accident Claims Tribunal, Gurgaon (in short, Tribunal) thereby dismissing application moved by claimant petitioner for additional evidence.

(2.) I have heard learned counsel for the petitioner and perused the case file.

(3.) Counsel for the petitioner prayed that only one more opportunity may be granted to the claimant-petitioner for his additional evidence.