BRANCH MANAGER, ICICI LOMBARD MOTOR INSURANCE Vs. PREM CHAND AND ORS

JUDGEMENT

(1.) RESPONDENT No.2 served by affixation. Nobody appears for it, hence, proceeded ex -parte.

(2.) HEARD and gone through the record. Present revision petition, assailing the order dated 12.07.2011, of learned District Consumer Disputes Redressal Forum, Shimla, is not within time. Application (M.A. No.733/2012) has been moved for condonation of delay, in which it is stated that after passing of the order dated 12.07.2011, whereby the revision petitioner was ordered to be proceeded against ex -parte, counsel representing the revision petitioner had been continuously appearing and he came to know about the passing of the impugned order, only in November, 2011, when he moved an application to the learned District Forum for setting aside ex -parte proceedings order.

(3.) IT is stated that the application has been dismissed, observing that the learned District Forum does not have the power to review its own order, as per law laid down by the Hon'ble Supreme Court in Rajeev Hitendra Pathak and others Versus Achyut Kashinath Karekar and another, 2011 9 SCC 541.