M/S. ORIENTAL INSURANCE COMPANY Vs. SURYAKANTHA POOJARY, S/O. LATE LAXMANA POOJARY, AGED ABOUT 55 YEARS, RESIDING AT THAVAREKERE, MATTUKOPPA, MATTU, UDUPI TALUK AND DISTRICT

JUDGEMENT

(1.) The petitioner is before this Court assailing the order dated 18.01.2016 passed on I.A. No. IX in MVC No. 360/2014.

(2.) The petitioner is the insurer of the vehicle. The respondent No. 1 is the claimant in the claim petition. In the process of trial the petitioner herein who is respondent No. 1 before the Court below has filed the application under Order XVI Rule 1 of the CPC seeking that witness summons be issued to the persons named in the application. The Tribunal through the order impugned has rejected the request of the petitioner. It is in that light the petitioner is before this Court.

(3.) The learned counsel for respondent No. 1 would submit that in order to avoid the delay, the request of the petitioner could be considered if the petitioner is imposed with the condition of completing the process in a time bound manner.