NATIONAL INSURANCE COMPANY LIMITED Vs. TMT D KUPPAYAMMAL

JUDGEMENT

(1.) THE 2nd respondent in MCOP.No.451 of 2006 on the file of the Motor Accident Claims Tribunal/Additional Subordinate Judge, Tiruppur, has filed the above civil revision petition, challenging the order passed in I.A.SR.No.1389 of 2011 in M.C.O.P.No.451 of 2006.

(2.) THE revision petitioner has filed the petition under Section 151 of C.P.C. to re-open the case and to permit them to let in further evidence. THE Tribunal rejected the petition stating that it is not maintainable.

(3.) HAVING regard to the submissions made by the learned counsel appearing for the petitioner as well as the respondents and in the interest of justice, the order passed in I.A.SR.No.1389 of 2011 dated 19.01.2011 is hereby set aside and the petitioner is permitted to let in further evidence in M.C.O.P.No.451 of 2006. Further, since M.C.O.P.No.451 of 2006 was filed in the year 2006 and the same is pending for nearly five years, I direct the Motor Accident Claim Tribunal/Additional Subordinate Judge, Tiruppur to dispose of the MCOP.No.451 of 2006 within a period of one month from the date of production of the copy of this order.