RAMSWROOP Vs. MATHURESH PRASAD

JUDGEMENT

(1.) BY this writ petition, the petitioner has prayed for quashing and setting aside the condition imposed by the M.A.C.T.(Addl.Distt.Judge (Fast Track),Dausa, in Claim Case No.184/2007 regarding submission of security by the owner and driver of the offending vehicle and then to disburse the amount of compensation to the petitioner.

(2.) THE facts, in brief, of the case, as per the writ petition are that in respect of an accident which took place on 7.1.2006, Claim Petition No.184/2007 was filed by the petitioner which came to be decided on 8.8.2007 according to which the compensation was ordered to be paid to the petitioner only on submission of security by the owner and driver of the offending vehicle.