SANJAY KUMAR Vs. JAMNA DEVI

JUDGEMENT

(1.) Present petition has been filed by the Petitioner under Article 227 of the Constitution of India challenging the order passed by the learned Motor Accident Claims Tribunal, Shimla, dated 19.3.2011, vide which the application moved by Respondent No. 3/Insurance Company was allowed.

(2.) Briefly stated, the facts of the case are that the Petitioner filed a petition under Section 166 of the Motor Vehicles Act, here-in-after referred to as the Act, for grant of compensation as against the Respondents. Reply to the petition was filed by Respondents No. 1 and 2. Respondent No. 3 filed an application under Section 170 of the Act to contest the petition and the learned Tribunal vide its impugned order allowed the said application.

(3.) I have heard the learned Counsel for the parties and have gone through the record of the case.