BALCHAND RAMPURIA Vs. GREEN VALLEY TRAVELS PVT LTD

JUDGEMENT

(1.) Heard Mr. V.K. Chopra, learned counsel appearing for the petitioner/appellant. Also heard Mr. K.K. Bhatta, learned counsel appearing for the opp. Party/respondent.

(2.) By filing this application under Order 47 Rule 1, read with Sec. 114 and 151 of the CPC, the petitioner sought for review and/or modification of the judgment and order dtd. 18/9/2018, passed in MAC Appeal No.28/2016.

(3.) On 9/4/1999, the claimant/petitioner met with an accident while he was travelling in a vehicle bearing Regn. No.AS-10/D-2733 (Bus) from Guwahati to Nagaon and collided head on with a truck bearing Regn. No.MN-01/4829, wherein he sustained grievous injuries on his person.