P.K.LOHRA,J. - (1.) Applicant, United India Insurance Co. Ltd., has laid this application under Section 114 read with Section 151 CPC seeking review of judgment and order dated 8th of January 2015 passed in S.B. Civil Misc. Appeal No.1191 of 2010.
(2.) Office has pointed out following defects in the review petition: 1. Review Petition is 148 days time-barred. 2. Deficit Court fee paid. 3. Colony name of respondent No.2 not tally with appeal title. 4. Hon'ble Judge name and case number not shown. 5. Age and place not shown in affidavit. Regarding defect No.1, i.e. belated presentation of review petition, applicant has filed an application under Section 5 of the Limitation Act for condonation of delay. The review petition is reported to be barred by 148 days. After considering oral request of the learned counsel for the applicant, I feel persuaded to overrule defect Nos. 2 to 5 pointed out by the office.
(3.) Heard learned counsel for the applicant.;