AMRIT KANWAR Vs. RAM BHAROSE

JUDGEMENT

(1.) By this writ petition, a challenge is made to the order dated 20th November, 2015 passed by the Motor Accident Claims Tribunal. The application preferred by the petitioners to seek permission to produce eye witness was dismissed.

(2.) It is a case where a claim petition was filed by the petitioners followed by reply by the contesting respondents. The petitioners produced two witnesses and after it, their evidence was closed on 18th September, 201 The other party produced their evidence and it was recorded on 28th October, 2013. The matter was kept for final hearing and remained pending for two years. Thereupon, an application was filed by the petitioners to produce eye witness. The application aforesaid was dismissed by the Court.

(3.) Learned counsel submits that an opportunity may be given to produce the evidence and, for which, a reference of the judgment of this Court in the case of Maya Devi v. Justice, MACT, Tonk & Ors. reported in 2004(3) WLC (Raj.) 440 has been given.