RAJ SINGH Vs. SUNIL KUMAR

JUDGEMENT

(1.) By this writ petition, a challenge is made to the order dated 12th January, 2017, whereby, an application submitted by the petitioners to take document on record has been dismissed.

(2.) It is a case where on a claim petition preferred by the petitioner, an award was passed somewhere in the year 2009. The petitioner preferred a civil misc. appeal before this court for enhancement of compensation. It was on the ground that prior to death of the deceased, out of an accident, the Revised Pay Scale Rules was made applicable thus needs to be taken into consideration by the Motor Accident Claims Tribunal (for short "the Tribunal") for determination of future prospects.

(3.) This court, vide order dated 3rd June, 2016, remanded the case on issue No. 4 regarding determination of compensation. After remand of the case, petitioners made an application to take salary certificate of the deceased on record. The application aforesaid has been dismissed on the ground that this court had not granted any liberty to allow new evidence while remanding the case.