LATHA Vs. V. S. SHANMUGAVEL

JUDGEMENT

(1.) The Civil Revision Petition is filed to set aside the order passed in I.A.No.2 of 2019 in I.A.No.17 of 2019 in M.C.O.P.No.9 of 2015.

(2.) The revision Petitioner is an accident victim, who filed M.C.O.P.No.9 of 2015, seeking compensation under the Motor Vehicles Act, 1988. The Motor Accidents Claims Tribunal dismissed the Interlocutory Application for default filed in I.A.No.17 of 2017 to implead the Legal Heirs of the deceased Shanmugavel and the Interlocutory Application in I.A.No.2 of 2019 was filed to restore the dismissal order in I.A.No.17 of 2017, which was also dismissed.

(3.) The Trial Court found that the reasons stated are insufficient for the purpose of restoring the Motor Accidents Claim Petition and accordingly, dismissed the said Interlocutory Application. Thus, the petitioner has chosen to file the present Civil Revision Petition.