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Judgment
Sanjay K. Agrawal, J
By the impugned orders dated 16/01/2019 and 30/01/2019, learned Claims Tribunal, while considering the application under Section 166 of the Motor Vehicles Act, 1988, has directed to implead Ankita Agrawal as non-applicant No. 3 being the necessary party.
Learned Senior counsel for the petitioner submits that Ankita Agrawal is neither necessary nor proper party and therefore, her impleadment as non-applicant is bad in law.
I have heard learned counsel for the petitioner, considered his submissions and went through the records with utmost circumspection.
Learned Claims Tribunal has clearly recorded the finding that Ankita Agrawal is a necessary party in the claim petition and pursuant to which it has been directed to implead her as non-applicant No. 3 in which I do not find any perversity or illegality warranting interference under Article 227 of the Constitution of India.
This writ petition, being devoid of merit, is liable to be and is hereby dismissed.