UNITED INDIA INSURANCE CO LTD Vs. A RAJA

JUDGEMENT

(1.) THIS Civil Revision Petition is filed challenging the Order and Decretal Order dated 8.6.2005 passed in I.A.No.961 of 2004 in M.C.O.P.No.76 of 2002 on the file of the Motor Accident Claims Tribunal (Additional District Judge, Fast Track Court No.III), Poonamallee.

(2.) THOUGH notice to the respondent was served, none appears on behalf of the respondent.

(3.) THE view taken by the Tribunal is justified as the order has been passed after a full-fledged trial. THE nature of review is on the merits of the case. Such a plea has to be taken up in the appeal if any filed. THE review is not filed to correct any mistake or error apparent on the face of the record. It is a legal plea. THErefore, the question of review does not arise. However, the revision petitioner is at liberty to file an appeal and prosecute the same, in accordance with law, if they are aggrieved by the order passed by the Tribunal. Giving such liberty, the Civil Revision Petition is disposed of. No costs. Consequently, connected miscellaneous petition is closed.