NATIONAL INSURANCE COMPANY LTD Vs. PUSHPENDRA GUPTA

JUDGEMENT

(1.) Learned counsel for the applicant is heard on the application for condonation of delay I.A. No.8071/2013 and merits of the case.

(2.) This application has been filed for restoration of an order dated 11.2.2013 passed by a Bench of this Court in M.A. No. 176/2011. It is stated that the Insurance Company was exonerated from the liability and, therefore, they were under the impression that they are not to pay the enhanced amount, but it is only when the copy of the order was received it was found that there is no discussion with regard to exoneration of the Insurance Company and joint liability was imposed. Records were gone through and thereafter after obtaining approval the review application is filed which resulted in delay.

(3.) I .A. No.8071/2013 is allowed.