DUGGI Vs. ANIL KUMAR

JUDGEMENT

(1.) Although the matter is listed in the 'Orders' category, however, with the consent of learned counsel for the parties, the writ petition is being heard and decided finally today itself.

(2.) The present writ petition has been filed against the order dtd. 11/9/2019 passed by the Motor Accident Claims Tribunal, Jodhpur Metropolitan in Claim Case No.553/2017, whereby the learned Tribunal rejected the application of the petitioners preferred for amendment in the claim application.

(3.) Learned counsel for the petitioners submits that by a bonafide error of the counsel for the claimants, it has been mentioned that the offending vehicle was being driven from Baori to Jodhpur whereas it should have been Kherapa to Jodhpur. He submits that learned Tribunal has not appreciated the argument of learned counsel for the petitioners in the right perspective and has wrongly rejected the application preferred for amendment.