Bhaskar Bhattacharya, J. - (1.) This application for review is at the instance of the claimant in a proceedings under Section 110-A of the Motor Vehicles Act, 1939 ("Act") and is directed against the order dated October 3, 1997 passed by this Bench in an appeal filed by the United India Insurance Company Limited ("Insurer") under Section 110-D of the Act.
(2.) By the aforesaid order, we allowed the appeal filed by the Insurer and modified the award passed by the Tribunal thereby shifting the liability to pay the compensation determined by the Tribunal from the Insurer to the owner of the offending vehicle in view of our finding that the said vehicle was not covered by any policy under the Insurer. The amount of compensation awarded by the Tribunal was, however, not interfered with.
(3.) We are afraid, we cannot entertain this application for review for the reasons set forth below.;