- (1.) This is an application seeking correction of the order dated 10.02.2016 transcribed and uploaded.
(2.) It is contended that after hearing learned counsel for the parties, the appeal was allowed and the matter was remanded back to the Tribunal for decision afresh, but on account of some inadvertent mistake, a wrong order has been transcribed and uploaded. On verification from the shorthand book maintained by the stenographer, it appears that due to inadvertent mistake, a wrong order was transcribed and uploaded. In view of above, correction application stands allowed. Order dated 10.02.2016 is recalled and is substituted by the following order, which was passed in open Court.
(3.) This appeal under Section 173 of the Motor Vehicles Act (for short the 'Act') has been filed by the Insurance company challenging the judgment and award dated 26.11.2015 awarding a sum of Rs.12,35,000/- along with 7% simple interest as compensation to the claimant-respondents.;