(1.) Supervisory jurisdiction of this court u/Art. 227 of the Constitution is invoked to assail the interlocutory order dated 26/7/2018 passed by the Second Motor Accident Claims Tribunal, Morena (M.P.) whereby the application preferred by the petitioner-Insurance Company u/S. 169(2) of the Motor Vehicles Act, 1988 has been dismissed.
(2.) The Insurance Company (insurer), who was respondent No. 3 in Claim Case No. 343/2015 pending before the Second Motor Accident Claims Tribunal, Morena (M.P.), preferred application u/S. 169(2) of the M.V. Act, 1988 and sought direction from the Tribunal to re-examine the injured before District Medical Board, Morena after pointing out certain incongruities and doubts over the genuineness of disability certificate issued earlier by contending that the examination of the injured by the earlier Medical Board was undertaken within a month of the accident which is too short a period for grievous injury to heal to be ready for assessing the extent of disability in terms of the decision of the Apex Court in the case of Raj Kumar v. Ajay Kumar 2011 ACJ Page 1 .
(3.) The impugned order reflects that the application u/S. 169(2) of the M.V. Act has been rejected by non-speaking order which in the considered opinion of this court is enough to compel this court to step in by exercising supervisory jurisdiction u/Art. 227 of the Constitution.