R MALINI Vs. N CHANDRALEELA

JUDGEMENT

(1.) This Civil Revision Petition has been filed to set aside the fair and decreetal order passed in I.A.No.79 of 2010 dated 11.02.2011 in M.C.O.P.No.99 of 2007, on the file of the Motor Accident Claims Tribunal (Principal District Judge), Pudukkottai.

(2.) The National Insurance Company Limited, who is the fourth respondent herein has filed an application in I.A.No.79 of 2010 in MCOP.No.99 of 2007, to receive additional counter and that was allowed by the Motor Accident Claims Tribunal (Principal District Judge), Pudukkottai. Aggrieved against that order, the Civil Revision Petition has been preferred by the petitioner.

(3.) The argument of the petitioner is that the fourth respondent / Insurance Company, cannot file such an application when already he has made objections in all aspects in the counter that is filed at the first instance. Hence, the application has to be dismissed.