REGENT COMPUTRONICS PVT. LTD.

DARSHAN SINGH Appellant

V/S

GHEWARCHAND Respondents

Referred Judgements :-

SALOMON V. SALOMON AND CO. LTD. [REFERRED TO]
BHAGWATI DEVI V. M/S. I. S. GOEL [REFERRED TO]
SHAMRAO VISHNU PARULEKAR VS. DISTRICT MAGISTRATE THANA [REFERRED TO]
RAGHUBANS NARAIN SINGH VS. UTTAR PRADESH GOVERNMENT [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. SHANT1 MISRA ADULT [REFERRED TO]
STATE OF HARYANA VS. DARSHANA DEVI [FOLLOWED ON]
AFSARI BEGUM VS. ORIENTAL FIRE AND GENERAL INSURANCE CO [REFERRED TO]
BARKAT SINGH VS. HANS RAJ PANDIT [DISMISSED FROM]
LAXMINARAIN MISRA VS. KAILASH NARAIN GUPTA [OVERRULED]
RAJASTHAN STATE ROAD TRANSPORT CORPORATION JAIPUR VS. KALAWATI [OVERRULED]
DUSHYANT KUMAR VS. R S R T CORPORATION [APPROVED]
GHAMANDI RAM AND ANR. VS. SHANKER LAL AND ANR. [REFERRED TO]

JUDGEMENT

(1.) For resolving the conflict as to whether the Motor Ac-cidents Claims Tribunal is a Court sub-ordinate within the meaning of S. 3 of the Code of Civil Procedure in between two judgements of the Rajasthan High Court, this Bench has been constituted.

(2.) In Laxmi Narain Mishra v. Kailash Narayan Gupta, 1974 Acc CJ 79 and R.S.R.T.C. v. Kalawati, 1977 Acc CJ 456this Court took the view that Motor Accident Claims Tribunal was not a Civil Court subordinate to the High Court and, as such; no revision petition under S. 115, C.P.C. lies against an order passed by it.

(3.) In Dushyant Kumar v. R.S.R.T.C., (1990) 1 WLN 179, the view taken by this Court was that Motor Accident Claims Tribunal was a Civil Court and it is subordinate to the High Court.

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DARSHAN SINGH Vs. GHEWARCHAND

Referred Judgements :-

JUDGEMENT

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