SANJIV KUMAR Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) The present Revision Petition impugns the order dated 29.12.2015 of the State Consumer Disputes Redressal Commission, U.P (for short "State Commission"?) whereby the appeal was allowed and the order of the District Consumer Disputes Redressal Forum, Faridkot (for short "District Forum"?) was set-aside.

(2.) We heard the learned counsel for both sides and perused the material on record.

(3.) In the interest of justice, to give fair opportunity to the Complainant, and to settle the matter on merit, the delay of 37 days in filing the revision petition is condoned.