ORIENTAL INSURANCE CO LTD Vs. MILIND KASHIRAO JICHKAR

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against order dated 13.3.2013 passed by Learned State Commission in FA No. 12/418 Oriental Insurance Co. & Ors. Vs. Milind Kashirao Jichkar & Anr..; by which appeal was dismissed as barred by limitation.

(2.) Brief facts of the case are that complainant/ respondent No. 1 filed complaint before District Forum and Learned District Forum vide order dated 19.1.2012 allowed complaint against opposite party No. 1 to 4 and Petitioners and directed them to pay insurance claim of Rs. 3,56,048/- with 9% p.a. interest and further awarded Rs. 3,000/- as cost and dismissed complaint against opposite party No. 5/respondent No. 2. Appeal was filed by petitioners before State Commission which was dismissed by Learned State Commission vide impugned order against which this revision petition has been filed.

(3.) None appeared for respondent No. 2 even after service and he was proceeded exparte.