KRISHAN DASS Vs. NEW INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) There is a delay of 72 days in filing this revision petition.

(2.) An application for condonation of delay has been filed. The delay has been explained in para 2 of the application for condonation of delay, which is reproduced as under:

(3.) Mobile numbers have reduced the burden on the consumers. Such like story can be created at any time. The delay of 72 days is huge. Day to day delay was not explained. We do not find any substance in the arguments although the native place is stated to be 400 kms. away from Shimla, yet anybody can go to Shimla and then to Lahol, Spiti from Delhi and come back within 48 hours. The prescribed period of filing this revision petition is 90 days. The case is barred by time.