BAJA ALLIANZ LIFE INSURANCE CO. LTD. Vs. SIDRAMAPPA

JUDGEMENT

(1.) This revision has been filed in challenge to the impugned Order dtd. 16/4/2021 and the Order dtd. 17/12/2021 in Review Application No.65 of 2021 passed by the State Commission in appeal no. 2292 of 2011 arising out of the Order dtd. 15/6/2011 of the District Commission in complaint no.13 of 2011.

(2.) It appears that the present appeal has been fled with reported delay of 174 days and admitted delay of 113 days. As the delay is neither insignificant nor small, the learned counsel for the petitioner has been heard first on the application seeking condonation of delay in order to decide whether the same deserves to be condoned or not.

(3.) Heard the learned counsel for the petitioner. No one is present on behalf of the respondent despite service. Perused the record including inter alia the impugned Order dtd. 16/4/2021 and dtd. 17/12/2021 in Review Application No.65 of 2021 passed by the State Commission, the Order dtd. 15/6/2011 passed by the District Commission, the application seeking condonation of delay in filing the petition and the memo of petition.