BAJAJ ALLIANZ GENERAL INSURANCE CO LTD Vs. ARUL

JUDGEMENT

(1.) The insurance company before the Motor Accidents Claims Tribunal, (learned III Judge, Small Causes Court), Chennai, aggrieved over the order made by the said Tribunal in dismissing its application for referring the claimant to the Medical Board, is before this court by filing the present civil revision petition.

(2.) The respondent No. 1 herein has filed a claim application before the above referred Tribunal claiming compensation for the injury suffered by him in an accident. He has examined three doctors to support his case. On behalf of the petitioner herein, one doctor was examined. While so, an application was taken out by the petitioner for referring the claimant to the Medical Board setting out the following reasons:

(3.) The affidavit in support of the application discloses that the disability assessed by ENT Dr. Adalarasu at 60 per cent is very high and that is why the claimant has to be referred to the Medical Board.