Ram Chand Gupta, J. - (1.) C.M. No. 5172 -CII of 2011
(2.) APPLICATION is allowed subject to all just exceptions. C.M. No. 5173 -CII of 2011 Requests for placing on record Annexures P1 to P3. The same are taken on record subject to all just exceptions. Application stands disposed of accordingly. Civil Revision No. 1276 of 2011
(3.) THE present revision petition has been filed under Article 227 of the Constitution of India for setting aside the impugned order dated 17.12.2000, passed by learned Motor Accident Claims Tribunal (hereinafter to be referred as 'the Tribunal'), Tarn Taran, vide which application filed by Petitioner for setting aside the ex parte award dated 2.4.2009 has been rejected.;