NANNEBOINA LAKSHMI Vs. UYYURI PUSHPAVATHI

JUDGEMENT

(1.) The present Civil Revision Petition is preferred seeking prayer as under:

(2.) The Revision Petitioners are respondents 1 and 2 before Motor Accidents Claim Tribunal-cum-Principal District Judge at Kothagudem. The respondents 1 and 2 filed I.A. No.21 of 2025 before the Tribunal seeking adjournment of the case for two weeks. In the petition it is pleaded that on 16/12/2024 their evidence was closed and that their counsel on record had filed counter on their behalf without obtaining their signatures thereon and that on account of the negligence of their counsel on record, their case till then was not conducted properly and so they changed their counsel by obtaining no objection on Vakalat and therefore for the purpose of pursuing their case properly the adjournment for two weeks was necessary.

(3.) The Tribunal by docket order dtd. 7/1/2025 returned the petition observing that the case docket reveals that the evidence of the petitioners/claimants was closed on 11/9/2024 and the case was posted for evidence of Respondent No.3 to 7/10/2024 and that there was no representation for R1 and R2 let alone filing of chief affidavit on their behalf and at that stage the petition for adjournment could not be entertained.