(1) THE revision is brought on behalf of the State of Mysore against the order of the Motor Accidents Claims Tribunal, Chitradurga. By the order under revision, the Presiding Officer of the Claims Tribunal has held that the application filed by the State was not maintainable and also it was barred by limitation.
(2) IT is not shown before me how a CRP is maintainable. The claims tribunal ex-facie is not a Court subordinate to the High Court so as to maintain the revision petition under Section 115 CPC.
(3) CIVIL Revision Petition is therefore dismissed as being not maintainable. No costs.
State Of Mysore v. K.l. Subbanna
State Of Mysore v. K.l. Subbanna
(High Court Of Karnataka)
Civil Revision Petition No. 1360 Of 1973 | 10-08-1973
Advocate List
Bench
- HON'BLE MR. JUSTICE JAGANNATHA SHETTY
Eq Citations
- AIR 1974 KANT 109
- LQ/KarHC/1973/192
Head Note
Civil Procedure Code, 1908 — S. 115 — Revision petition against order of Motor Accidents Claims Tribunal — Maintainability of — Claims Tribunal not a Court subordinate to High Court — Revision petition dismissed
