SURESH KUMAR Vs. NATIONAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) The revision petition has been filed against order of the Haryana State Consumer Disputes Redressal Commission in FA No.313 of 2011. The revision petition has been filed with a delay of 28 days for which an explanation has been offered in the application for condonation. However, a perusal of the application shows that it neither mentioned the quantum of delay nor does it contain reasonable explanation for it. The total explanation is contained in the following few paragraphs of the application:-

(2.) That the impugned order was passed on 28.12.2011 in the above said matter. The counsel engaged by the petitioner before the State Commission did not intimate about the order dated 02.12.2011 so the petitioner was not aware of the order dated 02.12.2011. It took time to collect documents from various courts and to engage counsel before this Hon'ble Commission. So there is delay in filing the present petition.

(3.) That the delay in filing the petition is neither intentional nor deliberate but due to the reason stated above."