SAVITRI VERMA Vs. RANJIT SINGH

JUDGEMENT

(1.) THIS appeal was finally decided on 18.7.2011. Against the order, a review application was moved by the respondent no.2 Insurance Company on the ground that on that date Sri Pankaj Purohit, Advocate for respondent no.2 was not present in the Court but inadvertently presence of said counsel was recorded in the judgment on behalf of insurance company. By the order dated 28.03.2012, review application has been allowed.

(2.) THEREFORE , today this appeal is again taken up for hearing.

(3.) BRIEF facts of the case have been mentioned in the judgment and award passed by this Court on 18.7.2011 which was set aside on review application filed by respondent no.2 Insurance company. The same are need not to be reiterated and are treated part of this judgment.