JINABHAI RAJABHAI KOLI Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) LEAVE to delete respondent Nos. 2 and 3 since they were not the parties to prefer the review application, and in any case, if the order below review application is set aside, they would be benefited. Permission granted.

(2.) THE present petition is directed against order dated 10.02.2010 passed by Motor Accident Claims Tribunal below Review Application No. 6 of 2006, whereby the Tribunal has exercised the review power and has exonerated the respondent-insurance company from his liability to pay the compensation.

(3.) WE have heard Mr. Nayan Parekh for the petitioner and Mr. Sunil Parikh for the respondent.