P.K.MOOKANAMBALAM AND CO Vs. M.SANGILIRAJ

JUDGEMENT

(1.) This Civil Revision Petition has been filed to strike off the petition filed by the first respondent herein in M.C.O.P.No.329 of 2020, pending on the file of the IV Additional Sub-Court, Madurai.

(2.) The petitioner is the second respondent in M.C.O.P.No.329 of 2020 filed before the IV Additional Sub-Court, Madurai.

(3.) The specific case of the petitioner before this Court is that the relief under Sec. 167 of the Motor Vehicles Act, 1988 is incompatible inasmuch as the first respondent has already filed W.C.No.19 of 2019 as early as on 25/2/2019 before the Deputy Commissioner of Labour, Madurai, under the provisions of the Workmen Compensation Act, 1923.