MANAGER, UNITED INDIA INSURANCE CO LTD Vs. NANCHARAMMA

JUDGEMENT

(1.) The petitioner - Insurance Company is aggrieved by the order Annexure J dated 05/11/2016 passed by the learned Motor Accidents Claims Tribunal, Court of Small Causes at Bangalore, dismissing its Review Petition No.3/2015 (The Assistant Manager, United India Insurance Company Vs. Smt. Nancharamma and others) in M.V.C.No.6043/2006 (Smt. Nancharamma and others Vs. M/s. United India Insurance Company Limited and another).

(2.) The reasons assigned by the learned Tribunal for rejecting the Review Petition of the petitioner - Insurance Company dated 05/11/2016 is quoted below for ready reference.

(3.) Having heard the learned counsel for the petitioner Insurance Company, this Court is satisfied that the Review Petition was ill-conceived remedy availed by the petitioner Insurance Company before the learned Tribunal as the learned Tribunal has recorded the finding that there was an admission on the part of the Officer of the Insurance Company that the Insurance Policy existed on the date of the accident in question.