RAINBOW APPARELS Vs. NEW INDIA ASSURANCE COMPANY LTD

JUDGEMENT

(1.) By way of present review application, New India Assurance Co. Ltd. has sought review of order dated 12.10.2018 passed by this Commission in CC No.167 of 2006.

(2.) Section 22 (2) of the Consumer Protection Act, 1986 reads as follows:

(3.) From the contents of Section 22(2), it is clear that review is limited only to the error apparent on the face of record.