- (1.) LIST has been revised. None appears for the respondents. Heard Counsel for the petitioner.
(2.) THIS writ petition has been filed challenging the validity and correctness of the order dated 28. 7. 2004 passed by the Motor Accident Claims Tribunal/special Judge (E. C. Act), Meerut.
(3.) IT appears that the petitioner met with an accident with Truck No. U. H. N. 2444 belonging to respondent No. 3 in which the petitioner received injuries. He filed claim petition before the Motor Accident Claims Tribunal, Meerut which was registered as M. A. C. No. 315 of 1998 Mohd. shahid v. Khan Mohammad and another.;