AROQUIADASSE Vs. LAKSHMANAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed by the Petitioner / legal representative of the deceased petitioner Navaraj against the dismissal of his application in I.A.No.632 of 2013 in MACTOP.No.1144 of 2007 on the file of the III Additional District Judge, Puducherry dated 17.04.2014.

(2.) The petitioner herein had filed an application in I.A.No.632 of 2013 in MACTOP.No.1144 of 2007 on the file of the III Additional District Judge, Puducherry, under Rules 237 (8) and (9) of Pondicherry Motor Vehicle Rules 1989, to pass an order to permit him to withdraw the award amount of Rs.2,80,538/- with accrued interest. The learned III Additional District Judge, Puducherry, by the order dated 17.04.2014, had dismissed the said application. Feeling aggrieved, the petitioner therein had filed the present Civil Revision Petition.

(3.) Heard Mr.V.Ajayakumar, learned counsel for the petitioner and Mr.S.Arun Kumar, learned counsel for the second respondent/Insurance Company.