LAWS(NCD)-2022-5-34

NATIONAL INSURANCE CO. LIMITED Vs. NITIN INDUSTRIES

Decided On May 24, 2022
NATIONAL INSURANCE CO. LIMITED Appellant
V/S
Nitin Industries Respondents

JUDGEMENT

(1.) The present Appeal is filed against the order dtd. 3/2/2012 passed by Maharashtra State Consumer Disputes Redressal Commission, Circuit Bench at Aurangabad (in short 'State Commission') in Consumer Complaint No.84 of 2006 whereby the Consumer Complaint filed by the Complainant/Respondent No.1 was partly allowed.

(2.) Alongwith the First Appeal, IA/2/2012, an application for condonation of delay has also been filed by the Appellant. In the application, the Appellant had not mentioned the number of days of delay. As per computation done by the Registry, there is a delay of 36 days. For the reasons stated in the application and in the interest of justice, IA/2/2012 is allowed and delay condoned.

(3.) Complainant/Respondent No.1 is a proprietorship firm engaged in the business of plastic reprocessing. Appellant/Opposite Party No.1 is National Insurance Company. Respondent No.2/Opposite Party No.2 is Ahmednagar Merchant Co-op Bank.