RA no. 228 of 2023 (for review)
In Chamber
The petitioner has contended that the larger Bench was asked to consider the questions:
Thus the question of great importance is that, whether the insurance company has a locus and to be impleaded in the cases of alleged medical negligence as a necessary party?
It is contended by the petitioner that the Bench considered the matter whether an insurance company is a ‘proper party’. Petitioner prays that the matter be therefore, reconsidered or considered afresh by another Bench.
The impugned order, after considering the contention of the petitioner as set out in paragraph 6 deliberated on the issue framed in paragraphs 7 to 10 and arrived at a finding in paragraph 16 wherein the question framed was categorically answered.
In view of the above, the contention of the petitioner cannot be sustained.
The review application is therefore found to be sans merit and is accordingly liable to fail. Ordered accordingly.
