(1.) Heard Mr. B.N. Sarma, learned senior counsel representing the Petitioner State of Nagaland. None appears for the respondent/ claimant Smti Berila.
(2.) This review application has been filed seeking review of the judgment and order dated 12.4.2006, passed by this Court in MAC Appeal No. 19(K)/05, whereby this Court refused to interfere with the award granted by the Motor Accident Claims Tribunal, Dimapur in favour of the respondent/ claimant.
(3.) The facts necessary for consideration of this review petition may be noted as under: