R RAMALINGAM Vs. P R THAKUR

JUDGEMENT

(1.) JUDGMENT -

(2.) RESPONDENT No. 2 had filed claim against respdts. 3, 4 and petitioner (Tns. Co.). Matter was adjourned from time to time for compromise. Finally Tribunal asked Administrative Officer (A.0.) of Ins. Co. to appear before it with compromise records. On 25-2-82, Counsel of Ins Co. told Court that he had communicated order of the Tribunal to Dy. Managec of Ins. Co, but he was not present. The Tribunal issued notice under 0. 16 R. 12. CPG to Deputy Manager for 28-1-82. He challenged this by petition u/Art. 227.