NATIONAL INSURANCE COMPANY LIMITED Vs. SAFIA REHMAN

JUDGEMENT

(1.) Review of judgement dated 16th March 2021, passed by this Court, partly allowing Appeal, being MA no.09/2018, titled National Insurance Company Limited v. Safia Rehman and others, is sought for in instant petition on the grounds mentioned therein.

(2.) Learned senior counsel appearing for review petitioner-Insurance Company, has stated that this Court while passing judgement under review, has decided the Issue whether compensation awarded by the Tribunal was on the higher side or not.

(3.) It is pertinent to mention here that while considering abovementioned contentions, the scope and ambit of Section 114 read with Order XLVII Rule 1 of the Code of Civil Procedure is to be taken into consideration.