S MAHARAJ BAKSH SINGH Vs. CHARAN KAUR

JUDGEMENT

(1.) NEGLIGENCE being imputed to counsel for his failure to appear in Court on the date fixed is what is now sought to be expunged.

(2.) IN a matter arising out of a motor accident, Mar. 20, 1980 was the date fixed by the Motor Accident Claims Tribunal for the recording of evidence of some respondents. No one appeared on behalf of any of the respondents on that date nor was any witness summoned or present. The Tribunal accordingly closed the evidence of the respondents and finally disposed of the case by awarding compensation to the claimants.

(3.) LATER the respondent Insurance Company sought the setting aside of the award on the plea that their counsel Mr. Maharaj Baksh Singh, the petitioner here, could not appear as the Bar Association (namely that of the High Court of Punjab and Haryana, of which he was a member) had passed a resolution calling upon all its members to observe solidarity day by abstaining from Court on that date i. e. Mar. 20, 1980.