MANAGER, NATIONAL INSURANCE CO. LTD. Vs. AGRAHARI DAL

JUDGEMENT

(1.) Heard Mr. Vishnu Mehra, Advocate, for the appellants and Mr. Brij Kumar Upadhyay, Advocate, for Respondent-1.

(2.) National Insurance Company Limited has filed above appeal from the order of Uttar Pradesh State Consumer Disputes Redressal Commission, Lucknow dtd. 14/3/2016, passed in Consumer Complaint No.2 of 2008, allowing the complainant with cost of Rs.10000.00 and directing the appellants to reimburse the loss of respondent-1 of Rs.3761035.00 along with interest @12% per annum.

(3.) The office has reported 5 days delay in filing the appeal. The appellant has filed IA/4236/2016, for condoning the delay. Cause shown is sufficient. IA/4236/2016 is allowed and delay in filing the appeal is condoned.