BABY T GEORGE Vs. ROSIDH NAIR

JUDGEMENT

(1.) The petitioner, who is the claimant in O.P.(MV)No.456 of 2011 on the file of the Additional Motor Accidents Claims Tribunal-I, Alappuzha, has filed this original petitioner under Article 227 of the Constitution of India, seeking an order to set aside Ext.P4 order dated 04.06.2018 in I.A.Nos.287 of 2018 and 288 of 2018 in O.P.(MV)No.456 of 2011 and to allow the aforesaid interlocutory applications, i.e., Exts.P2 and P3 interlocutory applications and restore O.P.(MV)No.456 of 2011 back to file.

(2.) On 30.10.2018, when this original petition came up for admission, this Court issued urgent notice on admission by speed post to respondents 1 and 2, returnable within three weeks. The 3rd respondent insurance company entered appearance through the counsel.

(3.) On 11.12.2018, when this original petition came up for consideration, the learned counsel for the 3rd respondent Insurer has sought time to get instructions as to whether the offending vehicle in O.P.(MV)No.456 of 2011 was covered by a valid insurance policy, at the time of accident.