ORIENTAL INSURANCE CO LTD Vs. KRISHNA KAKATI

JUDGEMENT

(1.) Heard Mr. S. Dutta, the learned counsel, appearing on behalf of the writ petitioner Insurance Company.

(2.) The challenge made in this application filed under Article 226/227 of the Constitution of India, is an award dated 6/11/1999 passed by the learned Member, MACT, Kamrup at Guwahati in MAC Case No. 71/ 1997.

(3.) Against the aforesaid impugned award, the petitioner earlier filed a civil revision petition being CRP No. 75/2000 under Article 227 of the Constitution of India. When the said revision petition was dismissed inter alia holding not to be maintainable vide judgment and order dated 20/1/2005, this present writ petition under Article 226/227 of the Constitution of India is filed challenging the same award, seeking to invoke the writ jurisdiction of the High Court.