MOHANRAJ CHAMMINI Vs. NEW INDIA ASSURANCE CO.LTD

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and learned counsel for the first respondent. Notice to respondent Nos.2 and 3 is dispensed with.

(2.) THE writ petition is filed seeking a direction directing the Motor Accidents Claims Tribunal, Kozhikode to consider and pass orders on I.A.Nos. 3603/2011 and 3602/2011 in O.P.(MV) 537/2011 forthwith and for a direction to the Tribunal to keep in abeyance all further proceedings pursuant to Ext.P1 till final orders are passed on Exts. P2 and P3.

(3.) THE petitioner submits that if a recovery certificate is issued based on Ext.P1, before final disposal of Exts.P2 and P3 petitions, it will be cause severe hardship to the petitioner. In these circumstance, the writ petition is filed seeking the above reliefs.