NATIONAL INSURANCE COMPANY LIMITED Vs. S. RAJESH

JUDGEMENT

(1.) THE above revision has been filed against the order passed in LA. No. 1227/2001 in M.C.O.P. No. 805/1998 on the file of the Motor Accident Claims Tribunal (Sub -Court) Kancheepuram dated 31.7.2001.

(2.) PETITIONER filed a petition under Section 151, C.P.C. to direct the respondent/claimant to appear before the Company Board Doctor or before the Medical Board so that he could be examined and the Doctors would be able to place correct facts/materials before the Court.

(3.) HEARD the learned Counsel for the petitioner as well as the respondent.