SURINDER SINGH Vs. NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) It is an application for condonation of delay of 7 days in filing the appeal against the order dated 18.10.2002 passed by District Consumer Disputes Redressal Forum, Ropar (hereinafter referred to as the "district Forum" ).

(2.) Notice in this misc. application was given to the respondent, who has filed the reply to the same.

(3.) Counsel for the appellant-applicant (hereinafter called the "applicant") has reiterated the same facts for condoning the delay which have been taken in ground No.2 of the application. Counsel for the applicant has also relied upon a judgment of the Supreme Court reported as N. Balakrishan V/s. M. Krishnamurthy, 1999 121 PunLR 462.