SAEEDA BEGUM Vs. BAJAJ ALLIANZ GENERAL INSURANCE CO

JUDGEMENT

(1.) Review of judgement dated 18th March 2021, passed by this Court, partly allowing Appeal, being MA no.49/2018, titled Bajaj Allianz General Insurance Co. v. Saeeda Begum and others, is sought for in instant petition on the grounds tailored therein.

(2.) Learned counsel appearing for review petitioners has stated that this Court while passing judgement under review, has not made mention of the case-law/judgements cited by him during the course of argumentation of the appeal. It is also contended that split multiplier made use of by this Court is not applicable to the case in hand. The following are the judgements that are stated to have been relied upon by learned counsel for review petitioner:

(3.) It would be appropriate to go through the judgements relied upon by learned counsel for review petitioners, so as to see as to whether any case is made out by petitioners to review the judgement.