SHISHU PAL Vs. RAJ KUMAR & ORS

JUDGEMENT

(1.) Heard. Learned Advocate appearing on behalf of the petitioner submitted that present petition be converted into civil revision petition under Section 115 of the Code of Civil Procedure. Learned Advocates appearing on behalf of the non-petitioners submitted that they have no objection if the present petition is converted into civil revision petition under Section 115 of the Code of Civil Procedure. In view of the above stated facts present petition under Article 227 of the Constitution of India is converted into civil revision petition under Section 115 of the Code of Civil Procedure in the ends of justice.

(2.) With the consent of the learned counsel for the parties following order passed:

(3.) Order of learned Motor Accident Claims Tribunal dated 03.12.2014 announced in MAC No. 06-2/2011 titled Shishu Pal vs. Raj Kumar & Others is modified to this extent only. Records of learned Motor Accident Claims Tribunal along with certified copy of this order be transmitted forthwith. Civil Revision Petition No. 135/2015 is disposed of. Pending application(s) if any also disposed of. No order as to costs.