MUNNA KUMAR SINGH Vs. NATIONAL INSURANCE CO

JUDGEMENT

(1.) HEARD counsel for the petitioner, the counsel appearing for the Insurance Company as well as the counsel appearing for the private opposite parties.

(2.) PETITIONER is aggrieved by the order dated 8.9.2004 passed by the 2nd Additional District Judge, Bhojpur, Arrah -cum -Chairman Motor Vehicles Tribunal in M.V Case No. 20 of 1993.

(3.) IN M.A. No. 460 of 2000 an order was passed by Hon ble Mr. Justice Radha Mohan Prasad placing reliance on the decision of Supreme Court in the case of United India Insurance Co. Ltd. Vs. Rajendra Singh reported in (2000)3 S.C.C. 581 wherein it has been held that in case of alleged fraud the Tribunal must entertain an application filed by the aggrieved party under Sections 151, 152 and 153 C.P.C.