F.JAHIR HUSSAIN Vs. S.ANTONY DHASAN

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 30.09.2002 passed in I.A.No.521 of 2002 in M.C.O.P.No.120 of 2000, by the First Additional Motor Accidents Claims Tribunal (First Additional Sub-Court), Nagercoil.

(2.) HEARD both sides.

(3.) BEING aggrieved by and dissatisfied with the order passed by the lower Court, this Civil Revision Petition has been focussed by the revision petitioner on various grounds.