MOHAMMAD AFZAL BEIGH Vs. KULDEEP KUMAR

JUDGEMENT

(1.) This review petition has been filed by the respondent No.3- National Insurance Company Ltd. (hereinafter referred to as the review petitioner) seeking review of the judgment dated 29.06.2020 passed by this Court in the above titled case.

(2.) The present proceedings arise out of a motor vehicular accident that took place on 27.05.2010 resulting in death of one Abdul Aziz Beigh, who, at the time of accident, was working as an Assistant Sub Inspector in Jammu and Kashmir Police. His legal heirs/dependents filed a claim petition before Motor Accident Claims Tribunal, Anantnag, and the same was decided by the Tribunal in terms of its award dated 26.03.2014, whereby a sum of Rs.3,64,000/along with interest @ 6% per annum was awarded as compensation in favour of the claimants with a direction that the same shall be payable by the review petitioner herein. The award was called in question by the claimants/dependents of the deceased by way of an appeal and the same came to be disposed of by this Court vide judgment dated 29.06.2020, whereby the compensation in favour of the claimants was enhanced to Rs.21,12,181/along with interest @6% per annum from the date of filing of claim petition till its realization. The Insurance Company-review petitioner was held liable to pay the awarded amount. Against this judgment, the Insurance Company has filed the instant review petition on the following grounds:

(3.) I have heard learned counsel for the review petitioner and the learned counsel for the claimants. I have also gone through the grounds of the review petition and the record of the case.