RELIANCE GENERAL INSURANCE CO Vs. SHUSHMA RANI

JUDGEMENT

(1.) THE contour of the facts and material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record, is that initially, claimants Sushma Rani, widow, her sons and parents -in -law (for brevity "the claimants") have instituted the petition to claim compensation on account of death of Som Parkash and the injuries suffered by Smt.Shobha in the road vehicular accident in question.

(2.) HAVING completed all the codal formalities, the claim petition was listed for evidence of petitioner -Insurance Company. The insurance company moved an application for adjournment of the case, which was declined and its evidence was closed by the Motor Accidents Claim Tribunal (for short "the MACT"), by virtue of the impugned order dated 12.3.2013 (Annexure P1). Sequelly, the application for recalling the impugned order (Annexure P1) was dismissed by the MACT, by way of impugned order dated 29.4.2013 (Annexure P13).

(3.) AGGRIEVED thereby, the petitioner -Insurance Company has preferred the present revision petition, invoking the provisions of Article 227 of the Constitution of India.