NATIONAL INSURANCE COMPANY .LTDQ Vs. S.S.PHARMA

JUDGEMENT

(1.) This appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 (hereinafter referred to as the 'Act') in challenge to the Order dtd. 10/8/2020 of the State Commission in complaint no. 182 of 2018 whereby the complaint was partly allowed.

(2.) We have heard the learned proxy counsel for the appellant (hereinafter referred to as the 'insurance company') and the learned counsel for the respondent (hereinafter referred to as the 'complainant') and perused the record including the State Commission's impugned Order dtd. 10/8/2020 and the memorandum of appeal.

(3.) The appeal has been filed with reported delay of 43 days. In the interest of justice, inter alia considering the reasons given in the application for condonation of delay, the delay in filing the appeal is condoned.