SACHIN RAMESHRAO RANDIVE Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) This revision petition has been filed by the petitioner/complainant against the impugned order dated 06.03.2012 passed by the Maharashtra State Consumer Disputes Redressal Commission, Mumbai, Circuit Bench at Nagpur (in short, 'the State Commission') in M.A. No. MA/09/596 in Appeal No. A/09/547 Sachin Rameshrao Randive Vs. National Insurance Co. Ltd. by which, application for condonation of delay of 70 days was dismissed. Consequently, appeal was also dismissed.

(2.) Brief facts of the case are that complainant/petitioner filed complaint before District Forum against OP/respondent, which was dismissed by District Forum vide order dated 4.4.2009. Petitioner filed appeal against order of the District Forum along with application for condonation of delay of 70 days and State Commission vide impugned order while rejecting application for condonation of delay, dismissed appeal being time barred.

(3.) Heard learned Counsel for the parties and perused record.