NATIONAL INSURANCE COMPANY LTD. Vs. RAM VEER SINGH

JUDGEMENT

(1.) This Revision Petition has been filed by the Petitioner against order dated 12.3.2014 passed by Learned State Commission in Appeal No. 512 of 2014- National Insurance Co. Ltd. VS. Ram Veer Singh, by which appeal was dismissed as barred by limitation.

(2.) Complainant-Respondent filed complaint before District Forum and Learned District Forum by order dated 25.1.2014 allowed complaint and directed Opposite Party No. 1 & 3-Petitioners to pay Rs. 4,40,000/- with 6% p.a. interest to the Complainant and further directed to pay Rs. 5,000/- for mental agony and Rs. 2,000/- for litigation charges. Opposite Party filed appeal before State Commission alongwith application for condonation of delay. Learned State Commission while dismissing application for condonation of delay, dismissed appeal as barred by limitation vide impugned order against which this Revision Petition has been filed.

(3.) Heard Learned Counsel for the parties and perused record.