Rajasthan High Court - Jaipur
Smt Santosh Devi And Ors vs M A C T And Ors on 17 October, 2011
Author: Ajay Rastogi
Bench: Ajay Rastogi
In The High Court of Judicature for Rajasthan Jaipur Bench, Jaipur O R D E R S.B. Civil Writ Petition No.1876/2011 Smt. Santosh Devi & Ors. Vs. MACT-cum-Addl. District Judge(FT)-3, Jaipur Distt & Ors Date Of Order :: 17.10.2011 Hon'ble Mr. Justice Ajay Rastogi Mr. Ramavtar Sharma, for petitioner.
One of the contentions advanced by the counsel is that copy of document-form-54 which is prescribed form for accident information report is duly signed by the licensing authority, Motor Vehicles Department, Mathura and the driving licence which was valid upto 17.04.2012 of Mohd. Asif who was driver of the offending vehicle was duly enclosed and that discloses the valid driving licence of the driver of the offending vehicle but his application for taking document on record was rejected by the Tribunal on the premise that it is the accidental information report and not the driving licence verification report which according to counsel for petitioner appears to be factually incorrect.
Heard. Admit. Issue notice of writ & stay petition. Notices may be given 'dasti', if desired.
In the meanwhile, operation of order dt.21.10.2010 (Annx.4) passed by the Motor Accident Claims Tribunal, Jaipur District, Jaipur in MAC No.1155/08 till further orders shall remain stayed and the Tribunal is directed to take the documents, referred to by the petitioner, on record and proceed further in accordance with law.
(Ajay Rastogi),J.
VS Shekhawat/-p.2 1876cw11Oct17AdmNtcSty.doc