SUDHA RAJESH HALMARE Vs. ORIENTAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) Admit.

(2.) This Application Seeks Review Of The Judgment and order dated 8th September, 2014, passed by this Court in First Appeal No. 485 of 2013.

(3.) The Motor Accident Claims Tribunal Had Held In Motor Accident Claims Petition No. 88 of 2009, the owner of the truck, the driver and the Insurance Company jointly and severally liable to pay compensation of Rs.15,02,496/ along with interest at the rate of 12% per annum from the date of filing of the petition till its realization. The Insurance Company preferred First Appeal No. 485 of 2013 before this Court which was allowed on 8th September, 2014.