MARUTHUPANDIAN Vs. P. KASIRAMAN

JUDGEMENT

(1.) The revision petitioner is the claimant before the Motor Accidents Claim Tribunal, Chief Judicial Magistrate, Sivagangai.

(2.) The revision petitioner has filed this revision challenging the dismissal of his application for permitting him to examine the Doctor who had initially treated him, as a witness in the petition.

(3.) The facts in brief are as follows.