(1.) The petitioner, who is the 1st respondent in O.P.(MV)No.1222 of 2009 on the file of the III Additional District Court, Thrissur/Motor Accidents Claims Tribunal, Thrissur, has filed this writ petition under Articles 226 and 227 of the Constitution of India, seeking a writ of certiorari to quash Ext.P3 demand notice dated 24.10.2018 issued by the 1st respondent Deputy Tahsildar; a writ of mandamus commanding the 4th respondent insurer of the petitioner's motor car bearing registration No.KL-14/D-9006 to satisfy Ext.P1 award of the Tribunal dated 29.12.2016 in O.P.(MV)No.1222 of 2009, in terms of Ext.P2 driving licence of the 3rd respondent, who was driving the said vehicle at the time of accident, and exonerate the petitioner from the liability of Ext.P1; declare that the petitioner is not liable to pay the amount due as per Ext.P1 award; and direct the III Additional District Court, Thrissur/Motor Accidents Claims Tribunal, Thrissur to pass orders in I.A.No.11329 of 2017 in O.P(MV)No.1222 of 2009, an interlocutory application stated to have been filed by the 3rd respondent driver, seeking review of Ext.P1 award, within such time as this Court deems fit.
(2.) Heard the learned counsel for the petitioner and also the learned Senior Government Pleader appearing for the 1st respondent.
(3.) The issue that has to be considered in this writ petition is as to whether the petitioner is entitled to file this writ petition under Articles 226 and 227 of the Constitution of India for the aforesaid reliefs, instead of filing an O.P.(MAC) under Art. 227 of the Constitution of India.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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