G. PARAMESWARI Vs. M. KRISHNAMOORTHI AND OTHER

JUDGEMENT

(1.) Inveighing the docket order dated 29.04.2010 passed by the learned Chief Judicial Magistrate (Motor Accident Claims Tribunal), Erode in I.A.No.275 of 2010 in MCOP NO.203 of 2005, this civil revision petition is focussed.

(2.) Heard the learned counsel for the revision petitioner. No notice is required to be ordered to be sent to the respondents.

(3.) The short facts niggard of unnecessary details for the disposal of this civil revision petition would run thus :