NATIONAL INSURANCE CO LTD Vs. ASHA JAMDAR PRASAD

JUDGEMENT

(1.) THIS appeal filed by the appellant/National Insurance Co. Ltd. is directed against the order dated 31.10.2007 passed by South Mumbai District Consumer Forum.

(2.) WE heard Mr. Ramesh Kelkar, Advocate for the appellant/Insurance Company and Mrs. Anita Marathe, Advocate for the respondent/org. complainant.

(3.) THERE is delay of 22 days in filing appeal. Therefore, application for condonation of delay is filed. Delay is of few days. The delay is not intentional or deliberate. We are, therefore, inclined to condone the delay. Delay is accordingly condoned.