V.KURIYACHAN Vs. NEW INDIA ASSURANCE CO. LTD

JUDGEMENT

(1.) The present First Appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act') against the Order dtd. 23/7/2011 passed by the State Consumer Disputes Redressal Commission Kerala, (hereinafter to be referred as 'the State Commission'), in Consumer Complaint No. 4 of 2006, wherein the Complaint filed by the Complainant (Appellant herein) was partly allowed.

(2.) Along with the present Appeal, an Application for condonation of delay of 36 days has also been filed by the Appellant. For the reasons stated in the Application, the delay is condoned.

(3.) For the Convenience the parties are being referred to as mentioned in the Complaint before the State Commission, V. Kuriyachan (since deceased) is identified as the Complainant and New India Assurance Co. Ltd. is referred to as the Opposite Party / Insurer.