NATIONAL INSURANCE COMPANY LTD Vs. KESRI DEVI

JUDGEMENT

(1.) THIS petition is directed against the order dated 2.3.2013 passed by learned MACT-II, Shimla in MAC No. 3-S/6 of 2011 closing the evidence of the petitioner.

(2.) THE evidence of the petitioner was earlier closed by the learned Tribunal on 19.6.2012. The petitioner assailed the order dated 19.6.2012 in CMPMO No. 361 of 2012. On 4.1.2013 the following order was passed by this Court:

(3.) IT has not been denied by learned counsel for the petitioner that the Tribunal has earlier granted five opportunities to the petitioner for leading evidence and ultimately the evidence of the petitioner was closed on 19.6.2012. This Court as an indulgence granted one more opportunity to the petitioner by setting aside the order dated 19.6.2012 of the Tribunal. The petitioner again did not take steps at an early date for summoning the witness for 2.3.2013.