Bhaskar Bhattacharya, J. - (1.) These two revisional applications under Article 227 of the Constitution of India is at the instance of an applicant under Sections 140 and 166 of the Motor Vehicles Act and is directed against order dated May 20, passed by the Motor Accident Claimed Tribunal in M.A.C.C. No. 116 of 1996 and M.A.C C .No. 115 of 1996 respectively thereby rejecting an application for stay of all further proceedings of those Motor accident claim cases till the disposal of a suit filed by the present petitioner being Title Suit No. 34 of 1997 in the Court of learned Assistant District Judge, 3rd Court, Alipore.
(2.) The present petitioner filed the aforesaid two Motor accident claim cases under Section 140 and Section 166 respectively of the Motor Vehicles Act thereby claiming compensation on account of death of her son viz. Rama Prasad Bala who died of a motor accident which took place on February 11, 1996 while he was returning back after completion of marriage ceremony with the present opposite party.
(3.) Subsequently, the opposite party filed an application for being added in those two proceedings on the ground that she is the legally married wife of the victim and the learned Tribunal below allowed such application and accordingly the opposite party was added as co-applicant.;