- (1.) Owners of school bus, who are respondents No. 4 to 6 before the Motor Accident Tribunal, Shaheed Bhagat Singh Nagar (in short, the Tribunal), have filed this revision petition under Article 227 of the constitution of India impugning order dated 15.04.2011 passed by the Tribunal thereby dismissing application of petitioners herein for amendment of written statement.
(2.) Respondent No. 1-claimant has filed claim petition under Section 166of the Motor Vehicles Act against proforma respondents No. 2 to 4 herein (sons of late driver of the aforesaid bus) and against petitioners herein (owners of the bus) claiming compensation for injuries suffered by the claimant in accident allegedly caused by rash and negligent driving of the bus by its driver. Claimant was pillion rider on motor cycle when the accident took place.
(3.) Petitioners by amendment of their written statement want to plead that Beant Pal Singh driver of the motor cycle was not holding legal, valid and effective driving license at the time of alleged accident and that the motor cycle was being driven in contravention of the provisions of the Motor Vehicles Act and traffic Rules and that the accident had not taken place in the manner suggested by the claimants and in fact motor cycle driver lost control and hit electric pole. The said amendment has been disallowed by the Tribunal by order dated 15.04.2011, which is under challenge in this revision petition.;