SHAM SINGH Vs. ANIL KUMAR

JUDGEMENT

(1.) Application is allowed subject to all just exceptions.

(2.) The present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 11.3.2011, Annexure P3, passed by learned Motor Accident Claims Tribunal, Karnal,(hereinafter to be referred as the 'Tribunal') vide which application filed by Petitioner-claimant under Order VI Rule 17 read with Section 151 of the Code of Civil Procedure (hereinafter to be referred as 'the Code') for amendment of the claim petition has been dismissed.

(3.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully including the impugned order passed by learned Tribunal.