ECGC OF INDIA LTD. Vs. CHANDAK BROTHERS

JUDGEMENT

(1.) These three appeals have been filed under Sec. 19 of the Consumer Protection Act, 1986 in challenge to the common Order dtd. 25/9/2019 of the State Commission in complaints no. 70 of 2010, no. 220 and 221 of 2011 whereby the complaints were allowed.

(2.) We have heard the learned 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. 25/9/2019 and the memorandum of appeal.

(3.) These three appeals have been filed with reported delay of 77 days in each case.