(1.) Through the medium of this petition, review of judgement dtd. 12/11/2013, passed by this Court dismissing Revision Petition, bearing C. Revision no.54/2010 titled National Insurance Company Limited v. Shagufta Bano and others, is sought for on the grounds made mention of therein.
(2.) Counsel appearing for review petitioner-Insurance Company, has stated that this Court while passing judgement under review, has not considered the averments made in the revision petition as it was specifically pleaded that the TDS has been deduced in terms of Sec. 194 (a) of the Income Tax Act and even the said provision was quoted in the revision petition.
(3.) It is pertinent to mention here that while considering abovementioned contentions, the scope and ambit of Sec. 114 read with Order XLVII Rule 1 of the Code of Civil Procedure is to be taken into consideration.