L.AKILA Vs. ORIENTAL INSURANCE CO.LTD.

JUDGEMENT

(1.) This is an application under section 114 of the Code of Civil Procedure, 1908 praying for review of the judgment and order dated 23.11.2015 passed in MAC Appeal No. 1(K) of 2015 by this Court.

(2.) Heard Mr. Bendangwabang, learned counsel for the petitioners and also heard Mr. B. Debnath, learned counsel for the respondent/Insurance Company.

(3.) The point for review raised in the petition are as follows;