Sangeet Lodha, J. - (1.) This petition is directed against order dated 9.4.14 passed by the Motor Accident Claims Tribunal (II), Udaipur ('the Tribunal'), whereby an application preferred by the petitioner under Order 11, Rule 12 & 14 read with Section 151 CPC seeking directions to the respondents-claimants for discovery and production of information and documents, stands rejected.
(2.) The relevant facts are that one Shri Kamalnayan Lasod, the husband of first respondent, father of second & third respondent and son of fourth respondent, succumbed to the injuries suffered as a result of motor vehicle accident. The respondents-claimants filed a claim petition inter alia with the averments that the deceased was employed as Vice President (Project) in a company M/s. Rewati Cement Private Limited, Satna and was earning a sum of Rs. 24,00,000/- per annum as salary.
(3.) The claim petition is being contested by the petitioner- Assurance Company by filing a counter thereto. The factum of annual income of the deceased quantified at Rs. 24,00,000/- is denied by the petitioner-Assurance Company and it is stated that the claimant must prove the facts pleaded in this regard by producing documentary evidence.;