UNITED INDIA INSURANCE COMPANY LTD. Vs. RAGHAVA ISPAT

JUDGEMENT

(1.) This first appeal under Sec. 19 of the Consumer Protection Act, 1986 (in short, 'the Act'), challenges the order dtd. 3/3/2017 of the Telangana State Consumer Dispute Redressal Commission, Hyderabad in CC No. 39 of 2010, allowing the complaint and directing the opposite party (appellant herein), to pay the respondent a sum of Rs.29,07,000.00, together with interest @ 9% from the date of repudiation (19/11/2008) till realization, together with costs of Rs.3,000.00 within 4 weeks.

(2.) The delay of 179 days in the filing of this first appeal was considered in the light of IA 15483 of 2017, and for the reasons stated therein, the delay was condoned in the interest of justice.

(3.) We have heard the learned counsel for both the parties and produced the records carefully.