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Judgment
3 paragraphs · 127 wordsMilap Chand Jain, J.—Heard learned Counsel for the petitioner and perused the impugned order of the Motor Accidents Claims Tribunal.
The petitioner''s application for impleading the insurer as a party was rejected by the Tribunal on the ground that the application was belated and was presented after the closure of the evidence of both the parties and the case was at the stage of final arguments. The Tribunal was, therefore, justified in rejecting the application as it appears to have been made deliberately after considerable delay. Besides that the award can be executed against the insurer in accordance with the provision of law. The impugned order, therefore, calls for no interference in the extraordinary jurisdiction of this court.
The writ petition is, therefore, dismissed summarily.