NALLAMMAL Vs. R SHANTHI

JUDGEMENT

(1.) SALEM. The petitioners/claimants 1 and 2 have filed these civil revision petitions praying for issuance of an order to set aside the order dated 16.11.2009 passed in I.A.S.R.Nos.23196 of 2009 and 23197 of 2009 on the file of the Learned Principal Additional District Judge (Motor Accidents Claims Tribunal), SALEM.

(2.) ACCORDING to the learned counsel for the revision petitioners, the petitioners have filed I.A.S.R.Nos.23196 of 2009 and 23197 of 2009 before the Learned Principal Additional District Judge (Motor Accidents Claims Tribunal), Salem praying for withdrawal of a sum of Rs.3,57,956/-(1st claimant's share amount) and a sum of Rs.1,78,977/-(2nd claimant's share amount) and the tribunal has returned the two aforesaid applications in I.A.S.R.Nos.23196 of 2009 and 23197 of 2009 on 16.11.2009 inter alia raising a query as to how the said permission applications are to be taken on file and in this regard, required the petitioners to produce (decisions) by granting four weeks time. In spite of compliance with the said reports, the petitioners have approached this Court seeking appropriate relief thereto in these two revisions.

(3.) THE Registry is directed to return the original I.A.S.R.Nos.23196 and 23197 of 2009 to the learned counsel for the revision petitioners by obtaining due acknowledgment, subject to the condition that the petitioners shall substitute the xerox copies of the original petitions and after receiving the same, the Registry is directed to keep them for its record purpose.