NEW INDIA ASSURANCE CO. LTD. Vs. SHASHIKANT FERTILIZERS

JUDGEMENT

(1.) By this revision petition, the petitioner insurance company, which was opposite party before the District Forum, has challenged the order dated 01.11.2007 passed by the State Consumer Disputes Redressal Commission, Maharashtra, Mumbai (Circuit Bench at Aurangabad) in First Appeal No.673 of 1997 whereby the appeal preferred by the petitioner company against the order dated 06.06.1997 passed by the District Forum, Latur in Complaint Case No.91/95 was partly allowed to the extent that the interest payable on the amount awarded by the District Forum was reduced from 18% p.a. to 9% p.a. By its order dated 06.06.1997, the District Forum had partly allowed the complaint filed by the respondent/complainant by granting following relief;

(2.) Not satisfied with the partial relief granted by the State Commission, the petitioner/OP company has now filed the present petition praying for dismissal of the complaint.

(3.) Along with the present petition, the petitioner company has filed an application for condonation of delay of 35 days. According to the note submitted by the office, the delay in filing the revision petition is of 98 days. Be that as it may, we have heard learned counsel for the petitioner and for the reasons stated in the application, the delay in filing the revision petition is condoned.