- (1.) Leave granted.
(2.) In relation to an accident which occurred on 29.05.2004, proceedings seeking compensation were instituted by the widow of the deceased before the Motor Accident Claims Tribunal at Pilibhit.
(3.) The Tribunal and the High Court took the view that the proceedings ought to have been instituted at Bareilly instead of Pilibhit and the Tribunal at Pilibhit had no jurisdiction. In the process, 13 years have gone by and the widow, the legal representative of the deceased, has not received any compensation nor has there been any determination as regards merits. The logical course could be to remit the matter and ask the Tribunal to reconsider the issue which would again drag the litigation.;