- (1.) Heard Sri Rahul Sahai, learned counsel for the petitioner.
(2.) The present writ petition arises out of an order of Motor Accident Claims Tribunal.
(3.) Before dealing with the merits of the case, the question arose as to whether the writ petition under Article 226 of the Constitution of India would be maintainable against the order passed by the Motor Accident Claims Tribunal keeping in view of the judgment of the Apex Court in Civil Appeal No.2548 of 2009 Radhey Shyam & another vs. Chhabi Nath & others wherein it has been held that the judicial orders of Civil Court are not amenable to writ jurisdiction under Article 226 of the Constitution of India.;