SABITA JOSHI Vs. HARENDRA KAUR

JUDGEMENT

(1.) HEARD Shri M.C. Kandpal, Sr. Advocate, assisted by Sri S.S. Chaudhari for the Appellant and Shri H.M., Raturi, counsel for Respondent No. 1 and Shri D.S. Patni, counsel for Respondent No. 2.

(2.) PRESENT review application has been filed for modification of the order dated 18 -7 -2007 by which the order dated 17 -5 -2002 passed by the Work -men's Compensation Commissioner on the review application has been set aside.

(3.) AGAINST the aforesaid order passed by the Workmen's Compensation Commissioner, the review application was filed by Smt. Harender Kaur who is the owner of the alleged vehicle. The review application was allowed by the order dated 7 -5 -2002 by which the liability for payment of the interest was condoned.