ORIENTAL INSURANCE COMPANY Vs. ANJU KUMARI AND OTHERS

JUDGEMENT

(1.) By way of this petition filed under Art. 227 of the Constitution of India, the petitioner has prayed for the following reliefs:

(2.) Vide impugned order, dated 25.05.2018, learned Motor Accident Claims Tribunal (I), Una has dismissed an application filed by the present petitioner for recalling/reviewing order, dated 18.04.2018, passed by the said Tribunal. Record demonstrates that on 18.04.2018, learned Tribunal passed the following two orders, which stand appended with the petition as Annexures P7 and P8, respectively: <FRM>JUDGEMENT_99_LAWS(HPH)9_2018_1.html</FRM>

(3.) After the passing of said two orders on 18.04.2018, an application was filed by the present petitioner before the learned Tribunal for recalling/reviewing order, dated 18.04.2018 and for permission to recall the witnesses already examined for crossexamination as well as for calling those persons for being examined as witnesses, who were examined by the Investigator and for further reference of matter to the Registrar, Himachal Pradesh High Court for the purpose of Special Investigation Team. Incidentally, the application so filed is not supported by any affidavit whatsoever. It stood mentioned in the application that the need for recalling/ reviewing the order passed by the learned Tribunal on 18.04.2018 was that in view of the report of the Investigator, the witnesses already examined needed to be reexamined and further the persons whose statements were recorded by the Investigator were required to be called and examined in the Court as witnesses.