CHANDRAKUMARAN Vs. RAMAN

JUDGEMENT

(1.) The petitioner, who is the 1st respondent in O.P.(MV) No.279 of 2011 on the file of the Motor Accidents Claims Tribunal, Palakkad, is before this Court in this original petition filed under Article 227 of the Constitution of India seeking an order to set aside Ext.P8 order dated 31.5.2017 of the said Tribunal in I.A.Nos.4795 of 2015 and 4796 of 2015 in that claim petition, whereby the said applications filed seeking an order to set aside the ex parte award dated 18.2.2014 in O.P. (MV)No.279 of 2011 and for condonation of the delay of 569 days in filing the application to set aside the ex parte award stand rejected.

(2.) On 17.10.2017 when this original petition came up for admission, this Court issued urgent notice to respondents 1 and 2.

(3.) Heard the learned counsel for the petitioner and also the learned counsel for the 1st respondent. Despite service of notice none appeared for the 2nd respondent.