ORIENTAL INSURANCE COMPANY LTD Vs. P RAJKUMAR

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order dated 12 September, 2013, in I.A.No.820 of 2013 in M.C.O.P.No.2035 of 2010, whereby and whereunder, the Motor Accident Claims Tribunal -cum - Chief Judicial Magistrate, Madurai, was pleased to dismiss the application filed by the petitioner to reject the medical bills issued by Hannah Joseph Hospital, Madurai. BRIEF FACTS:

(2.) The respondent filed a Claim Petition before the Motor Accident Claims Tribunal, Madurai, claiming compensation on account of a motor accident. The vehicle was insured with the petitioner.

(3.) The petitioner appeared before the Tribunal and contested the Claim Petition.