S.K. Singh, J. - (1.) Heard Sri Arun Kumar Shukla, learned Advocate in support of this revision.
(2.) Challenge is to the order dated 9.2.2007 passed by the Motor Accident Claims Tribunal by which application moved by the revisionist under Section 170 of the Motor Vehicles Act has been rejected.
(3.) As the claim petition is pending since 2003, about four years has already passed, keeping in mind the facts and details which will be noticed at its proper place and looking into the nature of the order and the dispute as has been raised, this Court is of the view that keeping the matter pending for final disposal after getting record and appearance of opposite parties will detain the finality of the proceedings and that may cause injury to the claimant and thus after noticing the facts in brief this Court proposes to dispose of this revision subject to right reserved to any party claiming himself aggrieved to move appropriate application.;