DIVISIONAL MANAGER Vs. KALIYAN

JUDGEMENT

(1.) The Revision in C.R.P.NPD No. 3348 of 2010 has been filed against the order dated 11.03.2010 passed by the learned Presiding Officer, Motor Accident Claims Tribunal (Principal District Judge), Puducherry in the unnumbered C.R.A. No. of 2009 in LAC No. 1549 of 2009 in MACTO.P. No. 250 of 2008 in refusing to review the Award dated 06.03.2009 passed before the Lok Adalat in LAC No. 1549 of 2009 in MACTO.P. No. 250 of 2008.

(2.) The Revisions in C.R.P.NPD Nos. 1958 to 1960 of 2010 have been filed by the respective claimants in MACTO.P. No. 250 of 2008 against the condition order dated 23.03.2010 imposed on them by the Tribunal directing each of them to furnish immovable security or bank security for a sum of Rs. 1,25,000/- for the issuance of the cheques in their favour.

(3.) Mr. V. Balasubramanian, learned Counsel for the Revision Petitioner in C.R.P. (NPD) No. 3348 of 2010 takes notice for the 2nd Respondent in C.R.P. (NPD) Nos. 1958 to 1960 of 2010 also. Mr. R. Thiagarajan, learned cous-nel for Petitioners in C.R.P. (NPD) Nos. 1958 to 1960 of 2010 takes notice for the Respondents 1 to 3 in C.R.P.(NPD) No. 3348 of 2010.