Section 8 in The Karnataka Appellate Tribunal Act, 1976
8. Power of review.-
(1)The Tribunal may, either on its own motion or on the application of any party affected, review any order passed by itself and pass such orders in reference thereto as it deems necessary:Provided that no such application shall be entertained unless the Tribunal is satisfied that there has been discovery of new and important matter or evidence which after the exercise of due diligence was not within the knowledge of such party or could not be produced by him at the time or on account of some mistake or error apparent on the face of the record or that there has been any other sufficient reason:Provided further that,-(i)no order shall be varied or reversed unless notice has been given to the parties affected ; and(ii)no order affecting any question of right between private persons shall be reviewed except on the application of the party affected.(2)Every application under sub-section (1) for review of the order shall be made within a period of ninety days from the date of the order.(3)The provisions of sections 4, 5 and 12 of the Limitation Act, 1963, shall apply to an application for review under this section.
