NEW INDIA ASSURANCE COMPANY LIMITED Vs. SANJAY

JUDGEMENT

(1.) This review application has been filed by the Respondent in R.P. No. 2386 of 2013 against the order dated 23.1.2015 by which revision petition was allowed and complaint was dismissed as barred by limitation.

(2.) Complainant/Respondent filed complaint before District forum which was allowed by District forum and appeal filed by OP was dismissed by learned State Commission against which, revision petition was filed by petitioner. After hearing arguments, revision petition was allowed and complaint was dismissed as barred by limitation against which, this review application has been filed.

(3.) Along with review application, respondent/complainant also filed application for condonation of delay filed before District Forum in which delay of 33 days in filing complaint was requested to be condoned.