DIAMOND EXPORTS Vs. UNITED INDIA INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This appeal arises from a judgment dated 25 February 2020 of the National Consumer Disputes Redressal Commission,"NCDRC".

(2.) While entertaining IA Nos 15390 of 2019, 15391 of 2019 and 18307 of 2019 in Consumer Complaint No 2645 of 2018, the NCDRC has condoned the delay of 100 days in filing a written statement. The order of the NCDRC was a few days before the judgment of a Constitution Bench dated 4 March 2020, in New India Assurance Company Limited v. Hilli Multipurpose Cold Storage Private Limited ,(2020) 5 SCC 757 ["New India Assurance Company Limited"] which held that the limitation period under Section 13(2) of the Consumer Protection Act 1986 could not be extended beyond the statutorily prescribed period of forty-five days.

(3.) The appellants filed a consumer complaint before the NCDRC on 3 December 2018 based on two insurance policies. The claim is on the ground of an alleged fire that took place at the factory of the appellant. On 6 December 2018, the NCDRC passed the following order: