NATIONAL INSURANCE COMPANY LTD Vs. NARINDER SINGH

JUDGEMENT

(1.) Heard learned counsel for the petitioner insurance company. Perused the record.

(2.) The instant petition has been preferred against the Order dated 28.10.2020 of the State Commission whereby the State Commission has dismissed the appeal filed before it on limitation, on the appellant insurance company (the petitioner herein) failing to deposit cost of Rs. 5,000/- in its 'Consumer Legal Aid Account' as the condition for condoning the delay in filing the appeal.

(3.) In the interest of justice, to provide fair opportunity to the insurance company in the forum of appellate jurisdiction, to enable decision on the appeal on merit, the impugned Order dated 28.10.2020 of the State Commission is set-aside, and the delay in filing the appeal before the State Commission is condoned subject to the appellant insurance company depositing a cost of Rs. 5,000/- in the 'Consumer Legal Aid Account' of the State Commission and paying a cost of Rs. 25,000 to the respondent complainant within a period of four weeks from today. The insurance company and the complainant are directed to appear before the State Commission on 29.03.2021.