G.CHITRA GUNASEKARAN Vs. V.NATARAJAN

JUDGEMENT

(1.) By this common order, all these four Civil Revision Petitions are being disposed of.

(2.) These Civil Revision Petitions have been filed to set aside the impugned orders dtd. 12/12/2022 passed by the Special Sub Court (Motor Accident Claims Tribunal), Madurai in I.A.No.1400 of 2022 in M.C.O.P.No.596 of 2016, I.A.No.1401 of 2022 in M.C.O.P.No.597 of 2016, I.A.No.1403 of 2022 in M.C.O.P.No.20 of 2017 and I.A.No.1402 of 2022 in M.C.O.P.No.598 of 2016 respectively.

(3.) By the impugned orders dtd. 12/12/2022, the Special Sub Court (Motor Accident Claims Tribunal), Madurai has dismissed the above I.As. filed by the respective petitioners to re-examine the Disability Certificates given by the Medical Board to them, with the following observations:- <IMG>JUDGEMENT_45_LAWS(MAD)6_2023_1.jpg</IMG>