ORIENTAL INSURANCE COMPANY BRANCH JAGDALPUR DISTRICT BASTAR, CHHATTISGARH Vs. USHA GONDI WD/O LATE SUNIL KUMAR GONDI

JUDGEMENT

(1.) The present review petition has been filed seeking review of the order dated 10.07.2017 passed by this court in MA No.724 of 2002.

(2.) The facts of the case for adjudication of review petition is that, the claimants in the original Miscellaneous Appeal i.e. respondents No.1 to 4 herein (appellants in MA) had filed an Appeal challenging the award dated 18.07.2002 passed by the 3rd Additional Motor Accident Claims Tribunal, Jagdalpur, in Claim Case No.10/200 The Tribunal originally had awarded a compensation of Rs. 80,000/- as full and final settlement. The claimant's appeal for enhancement came up for hearing before this court on 10.07.2017 and this court passed the impugned award on the same day enhancing compensation to the extent of total compensation payable to the claimants at Rs. 10,50,000/- instead of Rs. 80,000/- as awarded by the Tribunal. The payment of compensation was apportioned between the applicant herein-the Insurance Company to the extent of Rs. 7,87,500/- and the owner and driver of the offending vehicle the compensation was assessed to pay Rs. 2,62,500/-.

(3.) From the perusal of records it appears that the insurance company had applied for the certified copy of the said award on the very next day i.e. on 11.07.2017 and copy of which also received on 08.09.2017. Thereafter, now the present review petition has been filed after about 6 months from the date of receipt of certified copy i.e. on 09.02018.