DINESH MEHTA,J. - (1.) The present application under section 151 of the Code of Civil Procedure, 1908 has been filed by the applicant - Insurance Company, seeking recalling of the award dated 09.12.2017 passed by National Lok Adalat (Bench comprising of Hon'ble Mr. Justice M.K. Garg as Chairman and Mr. J.L. Purohit as Member) in Civil Misc. Appeal No. 115/2015.
(2.) The facts appertain to the present application are that the claimants had filed an appeal under section 173 of the Motor Vehicles Act, 1988, seeking enhancement of the amount awarded vide the judgment and award dated 19.09.2014 passed by the Motor Accident Claims Tribunal No. 2, Udaipur whereby a sum of Rs. 29,54,000/- has been awarded. The appeal so filed by the claimants was registered as Civil Miscellaneous Appeal No. 115/2015.
(3.) During the pendency of the said appeal, this Court vide its order dated 18.11.2017 referred the matter to the National Lok Adalat scheduled to be held on 09.12.2017.;