BEERAN Vs. RAJAPPAN

JUDGEMENT

(1.) In this Civil Revision, the respondent in an application for compensation under S.110A of the Motor Vehicles Act, 1939 before the Claims Tribunal, Ernakulam challenges the order of the Tribunal, condoning the delay in preferring the claim. The point that arises for consideration is whether the Claims Tribunal is a Court to make its orders amenable to the revisional jurisdiction of this Court under S.115 of the Code of Civil Procedure.

(2.) A number of decisions were cited at the bar. We will refer to them one by one. In Bharat Bank v. Employees of the Bharat Bank ( AIR 1950 SC 188 ) Kania C. J. has said:

(3.) S.115 of the Code of Civil Procedure, 1908 reads: