NOORJAHAN BEGUM Vs. RANJEET SINGH

JUDGEMENT

(1.) This writ petition has been filed challenging the order passed by the Motor Accidents Claims Tribunal, Behror at Alwar, by which the claim petition, filed by the claimants who are petitioners herein, has been rejected on account of non-appearance of the counsel for the petitioners before Tribunal, when the matter was called out for conducting the proceeding on 24.11.1994.

(2.) It appears that a claim petition was filed on 4.1.1990 by the claimants for the determination of compensation on account of death of the husband of Noorjahan, petitioner No. 1, who lost her husband as a result of an accident which was caused by the vehicle owned and possessed by respondent Nos. 1 and 2 which however, shall be subject to scrutiny before the Tribunal. It is informed that the vehicle was insured with New India Assurance Co. Ltd., respondent No. 2.

(3.) Be that as it may, the dispute at the moment is confined to the question as to whether Claims Tribunal was justified in dismissing the claim petition on account of non-appearance of the advocate for the claimants.