- (1.) The Special Leave Petitions have been preferred by the judicial officer manning the Motor Accidents Claims Tribunal in respect of certain observations made personally against her in the impugned order dated 24.02.2020 by the High Court of Karnataka at Bengaluru. Insofar as the merits of the case are concerned, the endeavour of the claimants to assail the judgment has been rejected in SLP [C] Nos.8267-8268/2020 on 29.07.2020. We are thus, only called upon to look into the grievance made by the officer qua the observations made against her.
(2.) Leave granted.
(3.) We have heard leaned counsel for the appellant on the limited aforesaid issue.;