RUBY KAMBOJ Vs. UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) THESE two appeals have arisen out of the Order dated 22.9.1992 passed by the State Commission, Chandigarh, in Complaint Case No. 136/92 on its file. First Appeal No. 571 has been filed by the complainant seeking an enhancement of the compensation awarded to her by the State Commission. Appeal No. 6/93 has been filed by the United India Insurance Co. Ltd. (Opposite Party in the complaint case) challenging the correctness of the quantum of compensation awarded by the State Commission to complainant on the ground that it is excessive.

(2.) WE may, at the very outset, dispose of Appeal No. 6 of 1993. This appeal has been filed after a delay of 47 days. Though an application for condonation of delay has been preferred we are not satisfied that any valid or adequate grounds are set out therein in explanation of the long delay. Inconsequence, this appeal is dismissed on the ground that it is time barred. No costs.