NEW INDIA ASSURANCE CO. LTD. Vs. SANDEEP POOJARY

JUDGEMENT

(1.) This review petition is filed under Order 47 Rule 1 of CPC to review the judgment dtd. 26/9/2019 in M.F.A.No.7872/2013. There is delay of 943 days in preferring the review petition and I.A.No.1/2022 is filed to condone the said delay.

(2.) Heard the learned counsel SriSrinivasa.K.N., who appeared through video conference.

(3.) Learned counsel for the review petitioner vehemently contends that the insurance company had also filed M.F.A.No.9636/2013 challenging the same judgment and award and the same could not be brought to the notice of this Court while considering M.F.A.No.7872/2013 filed by the claimant seeking enhancement of compensation.