S.K. SHYLAJA Vs. VARGHESE DEVASSYA

JUDGEMENT

(1.) THE complaint of the petitioner is against the rejection of IA. No. 386/2012 by the Motor Accidents Claims Tribunal, Kozhikode. The said Interlocutory Application was filed in OP(MV). No. 986/2011 by the petitioner herein for a direction to have the petitioner examined by a Medical Board for the purpose of assessing the physical disability caused to her by the accident. The counsel for the Insurance Company submits that they have no objection to the Interlocutory Application being allowed. Since the Interlocutory Application was filed only to get the petitioner medically examined, I find no reason to deny the prayer. This Writ Petition is accordingly allowed. Ext.P2 is set aside. IA. No. 386/2012 in OP(MV). No. 986/2011 is allowed.