MOHINDER SINGH Vs. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) THE petitioner by way of present revision petition has challenged the order dated 11.10.2006 passed by the learned Motor Accident Claims Tribunal, Ropar dismissing the application for review filed by the petitioner.

(2.) THE learned Motor Accident Claims Tribunal had allowed a claim petition under Section 166 of the Motor Vehicle Act in which one of the issue was "Whether respondent No. 1 was not having a valid driving licence at the time of alleged accident ?" No evidence was led by the petitioner on this issue. Accordingly, this issue was decided against the petitioner. The learned counsel for the petitioner brought to the notice of this Court that the appeal filed against the said order was also dismissed by this Court.

(3.) IN the review petition, the petitioner claimed that the driver of the offending vehicle was in possession of a valid driving licence issued by the Licencing Authority, Motor Vehicle Department, Mathura. However, the same could not be inadvertently produced before the Tribunal. The said licence was attached with the review petition. Keeping in view the fact that the petitioner had not placed on record the driving licence the learned Tribunal rightly came to the conclusion that there was no merit in the review petition. The leaned Tribunal further came to the conclusion that evidence sought to be produced was within his knowledge when the evidence was being led and furthermore there was no affidavit in support of review application.