ASHOK KUMAR GAUR,J. - (1.) The instant petition has been filed by the petitioners- claimants challenging the order dated 31st August, 2019, passed by the Motor Accident Claims Tribunal No.2, Bundi, whereby the application dated 27th February, 2019, filed by the Insurance Company has been allowed and the evidence of two witnesses namely Kamal Jain and Dhanraj have been ordered to be recorded.
(2.) Learned counsel for the petitioners submitted that the Insurance Company had examined its last witness on 24 th October, 2018 and the case was ripe for final hearing. Counsel submitted that thereafter the case was to be decided finally and the Insurance Company cannot examine the witnesses in an illegal manner.
(3.) Counsel submitted that by the impugned order illegality has been committed by the Court below in permitting the two witnesses to be examined after closing of the evidence by the Insurance Company.;