NATIONAL INSURANCE COMPANY LTD Vs. S AMIRTHARAJ

JUDGEMENT

(1.) FOR the reasons stated in the application for condonation of delay of 22 days in filing the revision petition, the delay is condoned.

(2.) THIS revision petition has been filed by the National Insurance Company Ltd., which was opposite party, against the order dated 13.7.2006 passed by the Chennai State Consumer Disputes Redressal Commission, Tamil Nadu, Chennai ( 'State Commission' for short).

(3.) THE facts leading to the revision petition are as follows: -