BHERU LAL Vs. RAGHUBEER

JUDGEMENT

(1.) Heard learned counsel for the petitioners, perused the writ petition and its enclosures.

(2.) By this writ petition under Article 227 of the Constitution of India, the claimant petitioners are praying for quashing and setting aside of the order dated 8th of May, 1999 (Annexure-1) and order dated 13th of July, 2001 of the learned Judge, Motor Accident Claims Tribunal, Kekri (for short, the Tribunal). Further prayer is made for restoration of the claim petition to its original number with a direction to the learned Tribunal to decide the same within the stipulated period.

(3.) The facts, in brief, giving rise to filing of this petition are that the claimant petitioners filed a claim petition before the learned Tribunal claiming compensation to the tune of Rs. 7,17,500/- for the loss suffered by them due to the death of their minor son aged 9 years, a student of Second class, in an accident took place on 27th of August, 1994. This claim petition was registered as claim case No. 24/1994. They engaged Sri Jag Mohan Singh, Sr. Advocate. He assured the claimants petitioners that he would attend each and every date in the matter and when their presence would be required, he would inform them accordingly.