(1.) This petition has been filed under section 21(b) of The Consumer Protection Act, 1986 in challenge to the Order dated 26.09.2011 of The State Consumer Disputes Redressal Commission in appeal no. 434 of 2010 arising out of the Order dated 30.11.2009 of The District Consumer Disputes Redressal Commission in complaint no. 81 of 2009.
(2.) We have heard the learned counsel, and perused the material on record including inter alia the District Commission's Order dated 30.11.2009, the State Commission's impugned Order dated 26.09.2011 and the petition.
(3.) The petition has been filed with reported delay of 59 days. No application for condonation of delay has been filed. However, in the interest of justice, to provide fair opportunity to the insurance co., to decide the matter on merit, the delay is condoned. Learned counsel for the complainant has no objection and submits that the matter be decided on merit.