NANHAK @ NANKU BHUIAN Vs. GOVIND GOPE

JUDGEMENT

(1.) Heard Mr. Bijay Kr. Sinha, counsel appears on behalf of the petitioner.

(2.) Counsel for the petitioner submits that as per office note the respondent has refused to accept notice and accordingly the notice upon respondent is validly served.

(3.) The counsel for the petitioner submits that the writ petition has been filed by the petitioner challenging the order dated 25.04.2014 passed in Execution Case No.1 of 2007 by the Presiding Officer, Motor Accident Claim Tribunal, Chatra whereby the Presiding Officer, Motor Accident Claim Tribunal, Chatra has dismissed the Execution Case No. 01 of 07 which was filed for realization of amount of Award granted under Section 140 of the Motor Vehicle Act.