SAHRUN Vs. LEHRI JAGGA AND ORS.

JUDGEMENT

(1.) THE petition for additional evidence was declined in claim under the Motor Vehicles Act (for short "M.V. Act") on the basis of disability certificate. The Tribunal must remind itself that the power under Section 169 of the M.V. Act grants a greater flexibility to devise its own procedure unfettered by the trappings of strict predural law under CPC. The denial of right to bring additional evidence was not appropriate and I find the order wrong and set aside the same. The revision petition is allowed.