IQBAL HUSSAIN Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Heard the learned counsel Mr. M. Khan appearing for the review petitioner. Also heard the learned counsel Mrs. R.D. Mozumdar appearing for the respondents.

(2.) The present petition has been filed under Order 47 Rule 1 of the Code of Civil Procedure praying for reviewing the judgment passed by this Court on 4/4/2022 in MACApp./292/2018.

(3.) The factual matrix leading to filing of this review petition lies within a very short campus. The driver of erring vehicle did not have a license at all while the accident took place. In fact, the driver was using a license issued to someone else. Therefore, the Insurance Company was relieved of its duty to pay compensation and the owner of the vehicle was directed to pay the compensation.