Madras High Court
The Oriental Insurance Co. Ltd vs Gopal ... 1St on 5 March, 2015
Author: K.Kalyanasundaram
Bench: K.Kalyanasundaram
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 05.03.2015 CORAM: THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM C.R.P.(NPD) NO.1005 OF 2003 and C.M.P.NO.10471 OF 2003 The Oriental Insurance Co. Ltd., Branch Office, II Floor, 1, Katpadi Road, Vellore 682 004. North Arcot District. ... Appellants / 2nd Respondent Vs. 1.Gopal ... 1st Respondent / Petitioner 2.Mustaq Ahmed ... 2nd Respondent / 1st Respondent PRAYER: Civil Revision Petition filed under Article 227 of the Constitution of India against the judgment and decree in MCOP No.761 of 1992 dated 23.07.2001 on the file of Motor Accidents Claims Tribunal, Subordinate Court, Dharmapuri. For Petitioner : Mr.N.Vijayaraghavan O R D E R
This revision is directed against the judgment and decree in MCOP No.761 of 1992 dated 23.07.2001 on the file of Motor Accidents Claims Tribunal, Subordinate Court, Dharmapuri.
2. The claim petition in this claim is of the year 2001 and still services has not been completed on Respondents 1 and 2. Hence, no purpose would be served in ordering or permitting fresh notice. The compensation awarded by the tribunal to the injured is very meagre. This is not a fit case to be entertained under extraordinary jurisdiction.
3. In view of the above circumstances, this Civil Revision Petition is dismissed as lacking in merits. No costs. Consequently, connected Miscellaneous Petition is closed.
05.03.2015 Index : Yes/No rgr To The Subordinate Judge, Motor Accidents Claims Tribunal, Dharmapuri.
K.KALYANASUNDARAM, J.
rgr C.R.P.(NPD) NO.1005 OF 2003 05.03.2015