NATIONAL INSURANCE COMPANY LTD Vs. P. RANGASWAMY

JUDGEMENT

(1.) Being aggrieved by order dated 14.9.2010 passed by Kerala State Consumer Disputes Redressal Commission, Vazhuthacadu, Thiruvananthapuram (for short, 'State Commission') in First Appeal No.983 of 2004, Petitioner/O.P. No.1 has filed the present revision petition under Section 21(b) of Consumer Protection Act, 1986 (for short, 'Act').

(2.) Alongwith it, an application seeking of delay of 120 days has been filed though as per office report there is delay of 133 days.

(3.) We have heard the learned counsel for the parties on the application for condonation of delay and have also gone through the record.