Icici Lombard General Insurance ... vs Smt. Rekha
2023 Latest Caselaw 916 Kant

                          1



   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 13TH DAY OF JANUARY, 2023

                       PRESENT

         THE HON'BLE MR. JUSTICE ALOK ARADHE

                         AND

  THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR

           REVIEW PETITION NO.713 OF 2022

             IN MFA NO.2557/2020 (MV-I)

BETWEEN:


ICICI LOMBARD GENERAL INSURANCE CO. LTD.,
REP. BY ITS MANAGER,
NO.121, 9TH FLOOR, DICKENSON ROAD,
M.G. ROAD, BANGALORE-560027.
                                       ...PETITIONER

(BY SRI PRADEEP B., ADVOCATE)


AND:


1. SMT. REKHA
   W/O B.V. DAYANAND,
   AGED ABOUT 62 YEARS,
   R/AT BHAVIKERE POST,
   TARIKERE TALUK,
   CHIKKAMAGALUR DISTRICT.

2. RAMASWAMY N.V.
   S/O VENKATARAMAIAH
                                2




   NO.5214, VEDAVATHI BLOCK,
   NANDHI ENCLAVES,
   2ND CROSS, BSK 3RD STAGE,
   BENGALURU-560 085.
                                            ...RESPONDENTS

                             ---


     THIS REVIEW PETITION IS FILED UNDER ORDER 47
RULE 1 OF CPC, PRAYING TO REVIEW THE ORDER DATED
08/07/2021 PASSED BY THIS HON'BLE COURT IN MFA
NO.2557/2020 (MV-I), IN SO FAR AS LIABILITY TO PAY
COMPENSATION BY THE PETITIONER IS CONCERNED AND
TO PASS SUCH OTHER ORDER OR ORDERS AS THIS HON'BLE
HIGH COURT DEEMS FIT, IN THE INTEREST OF JUSTICE AND
EQUITY.


     THIS REVIEW PETITION COMING ON FOR ORDERS
THIS DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:


                            ORDER

Mr. Pradeep B, learned counsel for the review

petitioner.

2. This petition is filed seeking review of the

judgment dated 8.7.2021 passed in M.F.A.No.2557/2020.

3. After hearing the learned counsel appearing for

the review petitioner, we are of the considered opinion that,

the Judgment dated 8.7.2021 neither suffers from any error

on the face of the record nor there is any infirmity to warrant

interference of this Court in exercise of review jurisdiction.

4. In the result, the review petition fails and hereby

dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

HR