MUTHU MEENAKSHI Vs. SRINIVASAN AND ORS.

JUDGEMENT

(1.) INSTEAD of sharpening much on the procedural wrangles which are all actually hand -maid of justice and not justice itself and truly advancing the cause of justice is really the function of a Court of justice, but it must be legal justice. This is a short introduction to this case.

(2.) THE undeniable factual matrix discloses that the first respondent, namely Srinivasan sustained personal injuries in a road accident which took place as early as on 25.03.1997, he claimed compensation in M.C.O.P. No. 335 of 1998 before the Motor Accident Claims Tribunal (Sub -ordinate Judge), Pudukkottai.

(3.) THE vehicle owner filed I.A. No. 461 of 2004 before the Claims Tribunal to set at naught the award of the Tribunal and sought for an opportunity to putforth her case on merits. The Claims Tribunal having noticed the vehicle owner was so late for about five years, refused to show any indulgence, dismissed the I.A and that is how the said vehicle owner is before us, by way of this Civil Miscellaneous Appeal.