VANDAN PARESHKUMAR MANGHITA DIRECTOR OF M/S. SOLAR CHEMFORTS PVT. LTD. Vs. DIVISIONAL MANAGER NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) This appeal has been filed by the appellant against the order dated 31.10.2013 passed by the Maharashtra State Consumer Disputes Redressal Commission, Mumbai (in short, 'the State Commission') in Misc. Appl. No. MA/12/394 in Consumer Complaint No. 12/322 Mr. Vandan Pareshkumar Manghita, Director of M/s. Solar Chemforts Pvt. Ltd. Vs. Div. Manager, National Insurance Co. Ltd. by which, application for condonation of delay of 394 days in filing complaint was dismissed.

(2.) Brief facts of the case are that complainant/appellant's goods in various godowns were insured by OP/respondent by fire and peril policy from 28.2.2008 to 27.2.2009. On 5.4.2008, fire broke down in godown and complainant suffered damages. Complainant intimated to OP regarding fire and OP appointed surveyor. Complainant furnished all requisite documents to the surveyor, but neither surveyor submitted report, nor claim of the complainant was granted. On 21.3.2012, OP intimated complainant that case has been closed. Alleging deficiency on the part of OP, complainant filed complaint along with application for condonation of delay under Section 24-A of the C.P. Act. Learned State Commission after hearing both the parties dismissed application for condonation of delay against which, this appeal has been filed.

(3.) Heard learned Counsel for the parties finally at admission stage and perused record.