RANBIR TEXTILES Vs. NEW INDIA INSURANCE COMPANY LTD.

JUDGEMENT

(1.) This appeal is directed against the order of the State Commission dated 04.10.2016, whereby the consumer complaint filed by the appellant against the respondents was dismissed on merits.

(2.) Since there is delay of more than three years in intuition of appeal an application seeking condonation of the said delay has also been filed.

(3.) The application seeking condonation of delay in filing the appeal to the extend it is relevant reads as under: