Raghunath Bhattacharyya, J. - (1.) The revisional application is directed against the order No. 26 dated 01.12.2009 passed by the learned A.D.J., First Court, Paschim Medinipore in M.A.C.C . Case No. 276 of 2006 whereby the learned Trial Court rejected the application for amendment dated 01.12.2009 filed by the Petitioner / claimant on the ground stated in the application.
(2.) Heard learned Lawyer for the both side.
(3.) It appears that claimant / Petitioner filed an application under Sec. 166 of M.V. Act 1988, as amended praying for compensation to the tune of Rs. 2,50,000/ - on account of death of Ganesh Mandi, husband of Petitioner No. 1. In the said application the Petitioner initially stated that monthly income of her husband was Rs. 70/ - per day and total claim was Rs. 2,50,000/ -. By way of amendment the Petitioner wanted to introduce that the income of her husband was Rs. 120/ - instead of 70/ - and wanted to enhance the claim from Rs. 2,50,000/ - to 5,00,000/ -.;