TIJA DEVI Vs. GIRDHARI SINGH

JUDGEMENT

(1.) The petitioner, claimant in M.A.C. Case No. 104 of 1999 before the Motor Accidents Claims Tribunal, Ratangarh, has submitted this writ petition against the order passed by the Tribunal on 1.6.2005 closing her right to lead evidence.

(2.) It appears from the order-sheets placed on record that the claim application was originally submitted by one Lichhma, daughter-in-law of the petitioner, claiming compensation on account of death of her husband Bhanwarlal (son of the petitioner) in a vehicular accident. It further appears that the said claimant Lichhma, also expired issueless on 16.1.2003. The petitioner has thereafter been transposed as claimant by the order dated 25.2.2004.

(3.) The Tribunal found on 1.6.2005 that the case was pending since the year 1999 and issues were framed on 29.5.2002 and despite extending several opportunities and despite granting last chance on 16.2.2005, the claimant still failed to adduce evidence and, therefore, evidence was required to be closed.