SAKTHIVEL Vs. JOHN VICTOR

JUDGEMENT

(1.) Animadverting upon the order dated 24.03.2010 passed in I.A.No.1521 of 2007 in MACTOP No.369 of 2002 by the learned Principal Subordinate Judge, Motor Accidents Claims Tribunal, Villupuram, this civil revision petition is focussed.

(2.) Heard the learned counsel for the petitioner. Despite printing the name of the respondent after service, there is no response.

(3.) The shorts facts absolutely necessary and germane for the disposal of this revision would run thus: