IN THE HON'BLE COURT OF MOTOR ACCIDENTS CLAIMS TRIBUNAL AT ___________________________________________
MAC No.:______________
_____________________Petitioner
Versus
_____________________Respondents
Rejoinder on behalf of the petitioner to the reply filed by the respondent No. __________ to the Claim Petition under Section 166 of M. V. Act.
Respectfully:-
1. That _____________________________________________
2. That the contents of reply to this para of the petition are wrong and denied and the contents of corresponding paras of the petition are reasserted and reiterated.
3. That the contents of reply to this para of the petition are wrong and denied and the contents of corresponding paras of the petition are reasserted and reiterated.
4. That the contents of reply to this para of the petition are wrong and denied and the contents of corresponding paras of the petition are reasserted and reiterated.
5. That the contents of reply to this para of the petition are wrong and denied and the contents of corresponding paras of the petition are reasserted and reiterated.
6. That the contents of reply to this para of the petition are wrong and denied and the contents of corresponding paras of the petition are reasserted and reiterated.
7. That the contents of reply to this para of the petition are wrong and denied and the contents of corresponding paras of the petition are reasserted and reiterated.
8. That the contents of reply to this para of the petition are wrong and denied and the contents of corresponding paras of the petition are reasserted and reiterated.
9. That the contents of reply to this para of the petition are wrong and denied and the contents of corresponding paras of the petition are reasserted and reiterated.
10. That the contents of reply to this para of the petition are wrong and denied and the contents of corresponding paras of the petition are reasserted and reiterated.
11. That the contents of reply to this para of the petition are wrong and denied and the contents of corresponding paras of the petition are reasserted and reiterated.
12. That the contents of reply to this para of the petition are wrong and denied and the contents of corresponding paras of the petition are reasserted and reiterated.
13. That the contents of reply to this para of the petition are wrong and denied and the contents of corresponding paras of the petition are reasserted and reiterated.
14. That the contents of reply to this para of the petition are wrong and denied and the contents of corresponding paras of the petition are reasserted and reiterated.
15. That the contents of reply to this para of the petition are wrong and denied and the contents of corresponding paras of the petition are reasserted and reiterated.
16. That the contents of reply to this para of the petition are wrong and denied and the contents of corresponding paras of the petition are reasserted and reiterated.
17. That the contents of reply to this para of the petition are wrong and denied and the contents of corresponding paras of the petition are reasserted and reiterated.
18. That the contents of reply to this para of the petition are wrong and denied and the contents of corresponding paras of the petition are reasserted and reiterated.
19. That the contents of reply to this para of the petition are wrong and denied and the contents of corresponding paras of the petition are reasserted and reiterated.
20. That the contents of reply to this para of the petition are wrong and denied and the contents of corresponding paras of the petition are reasserted and reiterated.
21. That the contents of reply to this para of the petition are wrong and denied and the contents of corresponding paras of the petition are reasserted and reiterated.
22. That the contents of reply to this para of the petition are wrong and denied and the contents of corresponding paras of the petition are reasserted and reiterated.
23. That the contents of reply to this para of the petition are wrong and denied and the contents of corresponding paras of the petition are reasserted and reiterated.
24. That the contents of reply to this para of the petition are wrong and denied and the contents of corresponding paras of the petition are reasserted and reiterated.
(Name of Place) Petitioner
_______ Through, Advocate
Verification:
I, the above-named deponent do hereby verify that the contents of paras 1 to 24 of the above rejoinder are correct and true to the best of my knowledge and belief and no part of it is false.
Verified at (Name of Place) ________________.
Petitioner
