ORIENTAL INSURANCE CO. LTD Vs. HASHMUKHLAL MANILAL SHAH

JUDGEMENT

(1.) This revision petition has been filed under sec. 21(b) of the Act 1986 in challenge to the Order dtd. 20/12/2011 of the State Commission in appeal no. 54 of 2011 arising out of the Order dtd. 23/12/2010 of the District Commission in complaint no. 504 of 2007.

(2.) We have heard the learned counsel for the opposite party no. 1 Bank of Baroda (BoB) (the respondent no. 3 herein) and the learned counsel for the opposite party no. 2 The Oriental Insurance Co. Ltd. (the petitioner herein). No one is present for the complainants (the respondents no. 1 and no. 2 herein).

(3.) The revision petition has been filed with self-admitted delay of 13 days. However, in the interest of justice, to provide fair opportunity to the petitioner insurance co., to decide the matter on merit, the short delay is condoned.