- (1.) THE epitome of the facts & material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record is that, initially petitioner -claimant -Amrik Kaur wife of Mangal Singh(for brevity "the claimant") has instituted the petition to claim the compensation on account of multiple injuries, sustained by her in a motor accident, in question, due to rash and negligent driving of respondent No.1 -Harpreet Singh @ Gurpreet Singh son of Mukhtar Singh, while driving the offending vehicle of respondent No.2 and insured with respondent No.3.
(2.) HAVING framed the issues arising out of the pleadings of the parties, the claim -petition was slated for evidence of the claimant. The claimant has moved an application to summon the doctor from Civil Hospital, Tarn Taran, to prove her disability certificate. The doctor did not turn -up and the Motor Accident Claims Tribunal(for short the MACT") closed the evidence of the claimant, by means of impugned order dated 21.01.2014(Annexure P -1).
(3.) AGGRIEVED thereby, the petitioner -claimant has preferred the present petition, invoking the provisions of Article 227 of the Constitution of India. At the very outset, in exercise of power conferred under Article 227 of the Constitution of India, I hereby exempt the issuance of notice to contesting respondent Nos. 1 and 3, in order to save them from the expenditure of counsel fees, litigation expenses in this Court and the delay in disposal of the claim -petition, particularly when they can well be compensated with adequate costs in this context, whereas ex -parte proceedings were ordered against respondent No.2. Be that as it may, however, in case, respondent Nos.1 and 3 are aggrieved by the order, in any manner, they would be at liberty to file a petition to recall this order without accepting the costs.;