(1.) THIS review petition filed under Section 114 of the Civil Procedure Code, 1908 (hereafter called 'CPC') read with Order 47, Rule 1 of CPC, is directed against the judgment and order, dated 05.09.2007, passed in MAC Appeal No. 32 of 2005.
(2.) THE claimant-respondent i.e. the review petitioner's case is that on 26.08.2001, at 6.55 p.m, she was hit by a Scooter bearing Registration No. MZ-01/B-0113 on the road. THE said vehicle was covered by the insurance policy issued by M/S National Insurance Co. Ltd. In the said accident, the claimant sustained 45% permanent disability in respect of her upper limbs. Accordingly, she filed a claim case being MAC Case No. 100 of 2003, claiming compensation for the disability suffered by her. THE said claim case was contested by the insurer by filing a written statement and prayed for dismissal of the same. THE learned trial Judge, upon the pleadings of the parties, framed the following issues:
(3.) I have heard Mr. S. N. Meitei, learned counsel, appearing for the petitioner and Ms. Helen Dawngliani, learned counsel, appearing for the respondents.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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