HARI KRISHNA OJHA Vs. LEELAWATI

JUDGEMENT

(1.) Vakalatnama filed today by Mr. Waqar Hashim, Advocate on behalf of respondent no. 8 in Court is taken on record.

(2.) Heard Mr. Anil Kumar Srivastava, learned counsel for revisionist, Mr. Umeshwar Pratap Pandey, learned counsel for respondent-claimants, Mr. Atul Misra, learned counsel for respondent-Driver as well as Mr. Waqar Hashim, learned counsel for respondent-Insurance Company and perused the records.

(3.) The instant civil revision under Section 115 Code of Civil Procedure, 1908 (for short the 'Code') has been filed against the judgment and order dated 31.7.2013 passed by the Motor Accident Claims Tribunal/Special Judge, SC/ST Act, Gonda in Review Petition No. 31 of 2008 (Smt. Leelawati and Others Vs. Hari Krishna Ojha) arising out of the Claim Petition No. 109 of 1996 (Smt. Leelawati Vs. Hari Krishan Ojha and Others).