NEW INDIA ASSURANCE COMPANY LTD Vs. SONALI SAREEN

JUDGEMENT

(1.) This revision petition has been filed under Sec. 21(b) of the Act 1986 in challenge to the Order dtd. 9/12/2014 of the State Commission in appeal no. 487 of 2010 arising out of the Order dtd. 8/3/2010 of the District Commission in complaint no. 1696 of 2009.

(2.) We have heard the learned counsel for the insurance co. (the petitioner herein). No one appears for the complainants (the respondents herein). We have also perused the record including inter alia the Order dtd. 8/3/2010 of the District Commission, the impugned Order dtd. 9/12/2014 of the State Commission, the application for condonation of delay and the petition.

(3.) This petition has been filed with self-admitted delay of 40 days. However, in the interest of justice, and considering the reasons mentioned in the application for condonation of delay, as also considering the submissions of the learned counsel for the insurance co. on this count, as well as to decide the matter on merit rather than to dismiss it on the threshold of limitation, the delay is condoned.