NASIMA BEGUM Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Review of judgement dated 20th March 2019, passed by this Court, partly allowing Appeal, being CMAM no.116/2017, titled National Insurance Company Limited v. Nasima Begum and others, deducting the salary received or receivable by claimants for a period of seven years from total compensation awarded by the Tribunal and to this extent allowing the Appeal of respondent-Insurance Company, is sought for in instant petition on the grounds mentioned therein.

(2.) Heard and considered.

(3.) A claim petition, as is discernible from the file, was filed by claimants/ review petitioners before the Motor Accident Claims Tribunal, Srinagar (for brevity "Tribunal"). After considering the case set up by the parties, the Tribunal vide Award dated 26th October 2016, granted compensation in the amount of Rs.25,52,048/- along with simple intertest @ 6% per annum from the date of petition till final realization. Against Award dated 26th October 2016, respondent-Appellant Insurance Company preferred an Appeal, diarized and registered as CMAM no.116/2017, which was partly allowed by this Court vide judgement dated 20th March 2019.