ORIENTAL INSURANCE COMPANY LTD Vs. J M KHANNA

JUDGEMENT

(1.) This appeal is directed against the order dated 28.01.2010 of the Delhi State Consumer Disputes Redressal Commission, Delhi (in short, 'the State Commission') in complaint case no. C-40/2001 filed by the respondent/complainant against the appellant/opposite party (OP) 1. By this order, the State Commission partly allowed the complaint with the following observations and directions:

(2.) We have heard the learned counsel for the appellant/OP 1.

(3.) The appeal has been filed after a delay of 118 days. An application has also been filed seeking condonation of this delay on the following grounds: