ORIENTAL INSURANCE COMPANY LTD Vs. MADHU BARUA

JUDGEMENT

(1.) This revision petition has been filed under Sec. 21(b) of the Act 1986 in challenge to the Order dtd. 18/12/2008 of the State Commission in appeal no. 1091 of 2006 arising out of the Order dtd. 28/9/2006 of the District Commission in complaint no. 152 of 2006.

(2.) We have heard the learned counsel for the two sides and have perused the record including inter alia the Order dtd. 28/9/2006 of the District Commission, the impugned Order dtd. 18/12/2008 of the State Commission and the petition.

(3.) In the interest of justice, in order to provide fair opportunity to the insurance company (the revisionist herein), and to dispose of the revision after going into the merits (rather than to dismiss it on limitation), the delay of 34 days in filing the petition is condoned.