SONU SAINI Vs. AKRAM AND ORS.

JUDGEMENT

(1.) THIS writ petition is directed against order dt. 29.10.14 passed by the Motor Accident Claims Tribunal, Parbatsar, whereby Motor Vehicle Licensing Authority, Mathura has been summoned for examination as witness. The petitioner filed a claim petition claiming compensation for the injuries sustained in a motor vehicle accident. The driving license of the driver of the vehicle involved in the accident produced on behalf of the claimant stands exhibited in evidence. On inquiry being made, the Insurance Company of the vehicle came to know that the driving license produced is fake. In this regard, information supplied by the Licensing Authority, Mathura is placed on record by the Insurance Company as Exhibit NA/1.

(2.) THE Insurance Company made an application for summoning the Licensing Authority of Mathura for examination as witness. After due consideration, the application has been allowed by the Tribunal. Hence, this petition.

(3.) IT is to be noticed that the Insurance Company has placed on record the information supplied by the Licensing Authority of Mathura certifying that the record relating the license produced by the petitioner and exhibited in evidence, is not available in his office. According to the Insurance Company, the license produced by the petitioner is fake. In this view of the matter, the Tribunal considered it appropriate to summon the witnesses as prayed for.