Budhlalsahu vs Indrakumar Gurjar
2023 Latest Caselaw 16367 MP

                                                             1
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                               ON THE 5 th OF OCTOBER, 2023
                                             REVIEW PETITION No. 544 of 2023

                           BETWEEN:-
                           BUDHLALSAHU S/O SHRI DEVISHARAN SAHU, AGED
                           ABOUT 32 YEARS, OCCUPATION: DRIVER R/O VILLAGE
                           BARAHPAN P.S. BAIDHAN DISTRICT SINGRAULI
                           (MADHYA PRADESH)

                                                                                         .....PETITIONER
                           (BY SHRI VINAY SINGH BAGHEL - ADVOCATE)

                           AND
                           1.    INDRAKUMAR GURJAR S/O SHRI RAMBHAWAN
                                 GURJAR, AGED ABOUT 19 YEARS, R/O VILLAGE
                                 BARAHPAN P.S. BAIDHAN DISTRICT SINGRAULI
                                 (MADHYA PRADESH)

                           2.    NATIONAL    INSURANCE   COMPANY   LTD.
                                 THROUGH MANAGER BRANCH OFFICE BAIDHAN
                                 SHIVGANGA TALI POST AND P.S BAIDHAN
                                 DISTRICT (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                           (NONE FOR THE RESPONDENTS)

                                 This petition coming on for admission this day, th e court passed the
                           following:
                                                              ORDER

This review petition is filed being aggrieved of order dated 27/03/2023 passed in M.A. No. 2726/2022 whereby this court placing reliance on the Constitution Bench judgment of the Kerala High Court in Pareed Pillai Vs. Oriental Insurance Company Limited 2018 SCC Online Ker 3543 dismissed the appeal filed by Driver and Owner of the offending vehicle. Signature Not Verified Signed by: VAIBHAV YEOLEKAR Signing time: 06-10-2023 10:35:45

There is no other material brought on record to point out any error apparent on the face of the record necessitating review of the said order.

Since, there is no other material brought on record to show error apparent on the face of the record, no review is made out.

Accordingly, the review petition fails and is dismissed.

(VIVEK AGARWAL) JUDGE vy

Signature Not Verified Signed by: VAIBHAV YEOLEKAR Signing time: 06-10-2023 10:35:45