AIROnline 2025 SC 824

Supreme Court Of India

(From : Gauhati)

Hon'ble Judge(s): N. V. Anjaria, Atul S. Chandurkar , JJ

Civil P.C. (5 of 1908) , O.47 R.1— Review application - Dismissal of - Ground of limitation - Mother of deceased had sought review of order for disbursing compensation to claimants - Mother of deceased stated that Tribunal paid only Rs. 1,00,000/- to her while total amount awarded to all the claimants was much higher and apportionment was contrary to the principles of succession in view of fact that mother was a class 1 legal heir - Claimants had approached tribunal for disbursement of amount by filing joint petition which was admittedly signed by mother and daughter in law - Mother received the cheque and also put her signature on order sheet confirming receipt of the amount - Mother cannot reopen or dispute factums of her own act by showing disagreement to disbursement raising all after-thought contentions - High Court had rightly dismissed review application in view of failure of applicant to satisfactorily explain the delay and also her conduct. AIROnline 2021 GAU 477-Affirmed (Para 6)