KRISHNA SINGH Vs. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) THIS revision petition has been filed by the Petitioners/Complainants against the impugned order dated 8.1.2008 passed by the Bihar State Consumer Disputes Redressal Commission, Patna (in short, 'the State Commission ') in Appeal No. 328 of 2006 - The New India Assurance Co. Ltd. & Ors. Vs. Krishna Singh & Anr. by which, while allowing appeal, order of District Forum dismissing review petition was set aside and matter was remanded for deciding review petition on merits.

(2.) BRIEF facts of the case are that Petitioners/Complainants filed complaint before District Forum and learned District Forum vide order dated 18.2.1999, allowed complaint. Later on, OP/Respondents filed review petition on the ground of fraudulent act committed by the complainant. Learned District Forum vide its order dated 6.3.2006 dismissed review petition. OP/respondents filed appeal before learned State Commission and learned State Commission vide its impugned order while allowing appeal, set aside order of District Forum and remanded back the matter for deciding afresh on merits against which, this revision petition has been filed.

(3.) LEARNED Counsel for the petitioners submitted that District Forum rightly disallowed review petition, but learned State Commission has committed error in allowing appeal and directing District Forum to decide review petition on merits; hence, revision petition be allowed and impugned order be set aside.