NATIONAL INSURANCE COMPANYLIMITED JABALPUR Vs. LACHHIBAI URF LAXMIBAI

JUDGEMENT

(1.) This order shall govern the disposal of Civil Revision Nos. 1978, 2009, 2010 and 2063 of 1995 also.

(2.) In all these revisions, common question of law is involved whether the Claims Tribunal constituted under the Motor Vehicles Act has power to review its award under Order 47, Rule 1, C.P.C. in exercise of inherent powers.

(3.) The applicant filed an application for review of thc order passing interim award. This application for review under Order 47, Rule l, C.P.C. has been rejected by the Additional Motor Accident Claims Tribunal holding that provisions of Order 47, Rule 1, C.P.C. are not applicable to the claim petition.