GIRRAJ PRASAD Vs. QAMAR ALI BEGH

JUDGEMENT

(1.) The claimant in the instant writ petition has impugned the order dated 28.11.2002 passed by the learned Judge, Motor Accidents Claims Tribunal, Dausa whereby the claim application of the petitioner was dismissed summarily by the learned Tribunal on the ground of non-prosecution.

(2.) It appears that PF and notices were not filed by claimant and on this ground learned Motor Accidents Claims Tribunal, Dausa taking harsh view dismissed the claim application.

(3.) I have heard the submissions advanced on behalf of the petitioner and carefully scanned the material on record.