- (1.) This writ petition has been preferred by the petitioner assailing the orders dated 13.03.2019 and 20.01.2020 passed by the learned Motor Accident Claims Tribunal, No.2, Jaipur Metropolitan, Jaipur (for short "the Tribunal"), dismissing his two application.
(2.) At the outset, learned counsel for the petitioner does not press the relief qua the order dated 13.03.2019.
(3.) Assailing the order dated 20.01.2020, learned counsel for the petitioner submits that the learned Tribunal has erred in closing its evidence without summoning the Constable-Subhash as court witness. He submits that to establish its defence, Subhash was required to be summoned as Court witness and the learned Tribunal erred in closing petitioner's evidence without summoning him. Learned counsel for the petitioner relies on Rule 10.17 of the Rajasthan Motor Vehicles Rules, 1990 (for short "the Rules of 1990") to buttress his submissions.;