NARESH KUMAR Vs. ORIENTAL INSURANCE CO. LTD

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 29.08.2012 passed by Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, 'the State Commission') in Appeal No. 493 of 2012 The Oriental Ins. Co. Ltd. Vs. Naresh Kumar by which, while allowing appeal, order of District Forum allowing complaint was set aside and complaint was dismissed

(2.) Along with Revision Petition, petitioner has filed application for condonation of 334 days delay.

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