MANOMANTI CHOUHAN Vs. ORIENTAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) Heard Mr. B. Dutta, learned counsel for the petitioner, and Ms. M. Choudhury, learned counsel for the respondent/Insurance Company.

(2.) This is an application under Sec. 114v R/W Order 47 Rule 1 of the CPC praying for review of the judgment dtd. 15/3/2021 passed in MAC App. 227/2019.

(3.) One moving vehicle collided with a stationary vehicle as a result of which, the passenger travelling in the driver's cabin of the moving vehicle lost his life. The Tribunal held that both the vehicles are equally responsible for the accident. Even then, the Tribunal directed the Insurance Company of the moving vehicle to pay compensation of Rs.7,90,000.00 to the claimant.