- (1.) This revision petition is directed against the order dated, 27th May, 1988 passed by the learned District Judge, Jhalawar, in Motor Accident Claims No. 16/86.
(2.) Mr. Gupta appearing on behalf of the non-petitioner with all vehemence at his command submitted that the Motor Accident Claims Tribunal is not a Civil Court, but it is a Tribunal constituted under the Motor Vehicles, Act, as such, is not subordinate to the High Court under Section 115, C.P.C. and the revision petition does not lie. On the other hand, Mr. Subhash Jindal appearing on behalf of the petitioner submits that the Motor Accident Claims Tribunal is a Civil Court and revision petition does lie under Section 115, C.P.C.
(3.) I have heard the rival contentions of both the parties.;