S JAYAMMA Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This Civil Miscellaneous petition has been filed by the claimants under Order 9, Rule 9 of C.P.C. to set aside the judgment passed by this Court in C.M.A.No. 135 of 2000, dated 8/9/2003.

(2.) Heard the learned counsel for the petitioners/claimants and the learned Standing Counsel appearing on behalf of the Insurance Company.

(3.) C.M.A. No. 135 of 2000 was allowed by this Court on 8/9/2003, which reads as under: