SHREENATH INDUSTRIES Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) By way of the present application under Order XLVII, Rule 1 of the Code of Civil Procedure, 1908, the applicant - original petitioner has prayed to review the judgment dated 8.9.2016 passed by this Court in Special Civil Application No.8516 of 2005 by directing the respondent Insurance Company to pay an amount of Rs.25,43,000/- with aggregate rate of interest @ 15% p.a. from 2.3.2014 (date of receipt of the report from the Surveyor) till the payment is made by the applicant.

(2.) Pursuant to the notice issued by this Court, the Insurance Company has appeared and opposed the grant of any relief as prayed for by the applicant by way of filing an affidavit dated 25.1.2017.

(3.) The brief facts arise from the record are as under :-