NATIONAL INSURANCE CO LTD Vs. YASHWANTI

JUDGEMENT

(1.) Vide the instant petition, the petitioner/Insurance Company has challenged the impugned order dated 21.07.2012, passed by the learned Tribunal. The same reads as under:-

(2.) Keeping in view the today's order, i.e., 28.02.2014 passed by this Court in Review Petition No.412/2013 in MAC. APP. No.441/2012, the order dated 21.07.2012 passed by the learned Tribunal is set aside.

(3.) Consequently, the instant petition is allowed.