Ram Chand Gupta, J. - (1.) C.M. No. 13323 -CII of 2011.
(2.) APPLICATION is allowed subject to all just exceptions. Civil Revision No. 3361 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 12.5.2011, Annexure P4, passed by learned Motor Accident Claims Tribunal, Ambala, (for short 'the Tribunal'), vide which application of the Petitioner for leading additional evidence has been declined.
(3.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully including the impugned order passed by learned Tribunal.;