ABDUL REHMAN GOJREE Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Instant review petition is directed against order dated 6th of March, 2015, passed in an appeal filed by National Insurance Company against the award dated 26.02.2013 passed by Motor Accident Claims Tribunal, Baramulla (for short 'the Tribunal'). The review petition has been filed by the claimants who happened to be the respondents No. 1 to 5 to the main appeal bearing CMAM No. 166/2013.

(2.) It is averred in the petition that order dated 06.03.2015 has been passed by this Court in the aforesaid appeal on the basis of a settlement arrived at between the parties but the fact remains that the claimants were not represented before the Court at the time of passing of the aforesaid order and, as such, there was no question of settlement between the parties. On this ground, it is urged that there is an error apparent on the face of record which is required to be set right.

(3.) I have heard learned counsel for the parties and perused the record of the case.