BHARATI BEZBARUAH Vs. RELIANCE GENERAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Heard Mr. J. Kalita, learned counsel for the review petitioners and Mr. A.J. Saikia, learned counsel for the respondent insurance company.

(2.) The factual matrix leading to this review petition is that the petitioners filed a claim petition for compensation under the MV Act of 1988 before the MACT, Nalbari vide MAC case No. 20 (death)/2016 on account of the death of the husband of petitioner No. 1 and father of petitioner No. 2 and 3, arising out of a motor vehicle accident on 21/08/2013. Vide Judgment/order dtd. 29/06/2018, the said case was disposed of awarding compensation of Rs.4,66,000.00 directed to be paid by the respondent no. 2 and 3 i.e., owner and driver of the offending vehicle.

(3.) It was urged by the learned counsel for the review petitioner that while passing the impugned Judgment and order dtd. 05/08/2022 in MAC Appeal no. 937/2018, this court has committed error apparent on the face of the record regarding the issues involved in the MAC appeal and as such the same is liable to be reviewed by this court.