NEHA YADAV Vs. ROHTAS AND OTHERS

JUDGEMENT

(1.) Petitioner has filed this revision petition against the order dated 18.08.2016 passed by Motor Accident Claims, Tribunal, Narnaul (for short "The Tribunal") whereby amendment in claim petition and affidavit was declined. Petitioner sought amendment in para No.15 and in affidavit Ex.PW2/A to the effect that instead of words "coming from Rewari to Narnaul" it should have been "going to Rewari from Narnaul". The aforesaid omission was claimed to be typographical error and was sought to be rectified by way of proposed amendment.

(2.) In the claim petition under Section 166 of Motor Vehicles Act, petitioner asserted that her husband was going to Rewari from Narnaul on 14.06.2015, the accident took place at about 4:30 PM. The accident took place due to rash and negligent driving of driver of the offending vehicle i.e. pickup No.HR-66A-5313. FIR No.193 dated 17.07.2015 under Sections 279/337/304-A IPC was registered against the driver of the offending vehicle and the claim petition was filed in the Tribunal for claiming compensation.

(3.) In para No.15 of the claim petition, it was written due to typographical error that husband of the petitioner was going to Narnaul from Rewari instead of mentioning that he was going to Rewari from Narnaul. The aforesaid fact was correctly mentioned in the FIR as well as in the statements of witnesses recorded during course of investigation in the criminal case.