SHRIRAM GENERAL INSURANCE CO. LTD Vs. SANKUNWAR SAHU

JUDGEMENT

(1.) This Revision Petition No.890 of 2020 challenging the impugned order of the Chhattisgarh State Consumer Disputes Redressal Commission, Raipur (hereinafter referred as 'State Commission') dtd. 29/2/2020 wherein the IA No.1/2019 seeking condonation of delay in filing the First Appeal No.798 of 2019 was dismissed on the ground that the Appellant had not sufficiently demonstrated the reasons for delay of 45 days as bonafide.

(2.) The learned Counsel for petitioner submitted that the State Commission had erred while dismissing the Appeal on account of delay of 45 days in filing the same. This delay of 45 days was neither intentional nor malafide, rather bonafide due to the reasons as given in the Application seeking condonation of delay and the same ought to have been condoned and the First Appeal ought to have been decided on merits as the Petitioner has a good case on merits. She relied upon the following judgments in support of the arguments:

(3.) The learned Counsel for the Respondent argued in favour of the impugned order passed by the State Commission. He has also relied upon the judgment in the case of Sr. Supdt. of Post Offices Vs. Gangabai, R.P. No.895 of 2018 decided by the NCDRC.