L.N. Mittal, J. - (1.) (Oral) - CM No. 25575.CII of 2012 Allowed as prayed for. CM No. 25576.CII of 2012 The application is allowed and Annexures P/1 to P/3 are taken on record subject to all just exceptions. CR No. 6008 of 2012
(2.) Claimants before the Motor Accident Claims Tribunal, Ambala (in short, the Tribunal), who are parents of the deceased, have approached this Court by way of instant revision petition under Article 227 of the Constitution of India to assail order dated 18.9.2012 passed by the Tribunal thereby dismissing application Annexure P/2 moved by the claimants for amendment of their claim petition Annexure P/1.
(3.) Claimants have filed claim petition Annexure P/1 under section 163-A of the Motor Vehicles Act, 1988 (in short, the Act) claiming compensation for the death of their son Jagmohan caused in a motor vehicular accident. By way of amendment, the claimants want to convert the claim petition into that under section 166 of the Act instead of section 163-A of the Act. Only change of section in the title of the claim petition is sought to be made by proposed amendment.;