VIR SINGH Vs. ASHOK KUMAR

JUDGEMENT

(1.) THIS revision petition under Section 115 CPC is directed against the order dated 20th October 1994 passed by the learned Judge, Motor Accident Claims Tribunal Behror in Misc. Case No. 38/94.

(2.) THE facts of the case in brief are that the claimant- petitioner and others filed a claim petition before the Motor Accident Claims Tribunal, Alwar, claiming therein the compensation of Rs. 13,15,000/ -. This claim petition was filed on 29. 05. 1986. THEreafter, it was transferred to the Court of Additional District Judge No. 2 Alwar and later on, on 28. 11. 1992, the same was sent to the Motor Accident Claims Tribunal Behror.

(3.) ACCORDINGLY, this revision petition succeeds and the order dated 20. 10. 1994 passed by the judge, Motor Accident Claims Tribunal, in Misc. case No. 38/94 is quashed and set-aside and the claim application filed by the claimant-petitioner is restored to it's original number with no order as to cost.