NATIONAL INSURANCE CO LTD Vs. ANITA AHUJA

JUDGEMENT

(1.) THE Petitioner seeks review of the judgment dated 25.05.2010 passed by this Court on the ground that a sum of `137/- was charged (towards premium) for Riot and Strike whereas the same was taken towards third party liability by this Court in the impugned judgment. Thus, it is stated that the impugned judgment dated 25.05.2010 suffers from an error apparent on the face of the record and is liable to be reviewed.

(2.) THE power of review can be exercised on account of some mistake or error apparent on the face of the record. A review cannot be claimed or asked for a fresh hearing or arguments or correction of an erroneous view taken earlier, that is to say, the power of review can be exercised only for a correction of a patent error of law or fact which stares in the face without any elaborate argument being needed for establishing it. In M/s. Thungabhadra Industries Ltd. v. THE Government of Andhra Pradesh, AIR 1964 SC 1372, the Supreme Court held as under:-

(3.) ALTHOUGH, it is claimed that a premium of `1661/- was charged towards the comprehensive (on damage) coverage. It is no where stated as to how much was the premium charged towards the third party risk. Thus, the premium of `1661/- shall be deemed to be charged for own damage and third party risk (without any bifurcation), in the absence of any specific bifurcation for the third party risk.