MEHAR SINGH Vs. KHARUNDHI

JUDGEMENT

(1.) APPARENTLY a very straightforward, plain and simple rectification request in the award dated 1st June, 2004 has been turned down by the learned Motor Accidents Claims Tribunal-II, Kangra at 4th Dharmshala vide the impugned order dated January, 2006 even though the error in the award, on the very face of the award was so glaringly and manifestly apparent that the rectification request ought to have straightway been granted by the learned Tribunal.

(2.) WHETHER reporters of the Local Papers are allowed to see the Judgment? With respect to Issue No.2 relating to the quantum of compensation to which the petitioner would be entitled, the Tribunal first and foremost discussed the expenditure incurred by the petitioner in Christian Medical College and Hospital, Ludhiana in para 13 of the award dated 1st June, 2004. The following observations in para 13 of the said Award,

(3.) I have seen the original record of the Tribunal also and find that indeed seven bills mentioned in para 13 of the award, namely, Ex.PW1/A to Ex.PW1/G have been duly exhibited in the claim petition and these actually are for the respective amounts mentioned in para 13 (supra).