SUMAN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER has filed The Andhra Pradesh Motor Vehicles Rules, 1989, Kerala Motor Vehicles Rules, 1989, The Punjab Motor Vehicles Rules, 1989, Tamil Nadu Motor Vehicles Accidents Claims Tribunal Rules, U.P. Motor Accidents Claims Tribunals Rules, 1967, West Bengal Motor Vehicles Rules, 1989. The Karnataka Motor Vehicles Rules, 1989. and The Maharashtra Motor Vehicles Rules, 1989.

(2.) THIS petition has been pending at the High Court since 1995. It was filed as a Public Interest Litigation. The matter relates to the procedure before the Motor Accident Claims Tribunals. For the consideration of claims the attack is basically on sub -clause 3 of sub -rule 2 of Rule 246 of the Bihar Motor Vehicles Rules. 1992.

(3.) BY an interim order Quorum: The Hon ble D.P. Wadhwa. C.J. and the Hon ble N. Pandey, J. the operation of certain clauses of Rule 226 and Rule 246 remained stayed. This interim order is reproduced: