AO/591/2017
2022 Latest Caselaw 2448 UK

                   Office Notes,
                reports, orders or
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Sl. No   Date                                    COURT'S OR JUDGES'S ORDERS
                  directions and
                Registrar's order
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                                     AO No.591 of 2017
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Prabhat Pande, Advocate, for the appellant.

Mr. Vinodanand Barthwal, Advocate, for the respondent.

To the question raised by the learned counsel for the appellant pertaining to the maintainability of the claim petition under Section 166 of the Motor Vehicle Act.

Learned counsel for the respondent claimants submits that in the absence of there being a prior plea which was to be raised before the learned Motor Accident Claims Tribunal, the issue would be barred by principles of estoppels and the resjudicata.

In order to substantiate his argument, he wants to make reference to some judgments, for which he prays that he may be granted a week time.

The prayer sought for is granted. The appeal from order is directed to be listed under the same head in the week commencing 05.09.2022.

(Sharad Kumar Sharma, J.) 03.08.2022

NR/