CHANDAN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE application for amendment was denied on the ground that the place of accident was sought to be shifted at the fag end of trial when it was posted after the arguments were over and it was posted for pronouncement. I will not allow for the indiscretion of the party in not applying to the Court to seek for correction in the manner it deserved to prevail on the ultimate result. The interest of justice would require that the Tribunal considers the claim on its own merits and if it requires an amendment, the petitioner has punished himself by allowing the proceedings to prolong for further long time. The order passed is set aside and the amendment as sought for is ordered to be brought out in the pleadings. The Tribunal will still proceed to dispose of the case in the light of the evidence already brought and the documents tendered.

(2.) THE civil revision petition is dispose of with above observations.