RELIANCE GENERAL INSURANCE CO. LTD. Vs. DEEPAK BANSAL

JUDGEMENT

(1.) THIS appeal has been filed before this Commission on 16.11.2009 with a delay of 166 days by the appellant Reliance General Insurance Co. Ltd., the respondent before the District Forum against the order dated 1.4.2009 by which District Forum order the appellant to pay Rs.2,48,400/ - as claim amount and Rs.90,000/ - as mental agony and harassment and Rs.10,000/ - towards the costs of litigation.

(2.) ALONG with the appeal, an application under section 15 of the CPC for condonation of delay has also been filed.

(3.) IT is the contention of the appellant Counsel that he has not received the copy of the impugned order and came to know about the order only on 8.10.2009 when he received notice of the execution and thereafter he seeks permission to file the appeal from the Head Office and the appeal was filed on 21.10.2009. According to him, the appeal is in time as he has come to know about the order only on 8.10.2009.