RELIANCE GENERAL INSURANCE COMPANY LTD Vs. ROHIT ROY

JUDGEMENT

(1.) Learned counsel appearing for the Petitioner submits that since the reasons for delay in filing the Appeal have already been stated in the application on record, the Insurance Company does not propose to file additional affidavit to supplement the explanation. Learned counsel prays that the case may be considered on the basis of the material on record.

(2.) Reliance General Insurance Co. Ltd. (for short "the Insurance Company") has filed this Revision Petition against the order, dated 15.12.2014, passed by the State Consumer Disputes Redressal Commission, U.P. at Lucknow (for short "the State Commission") in Appeal No.690/2012. By the impugned order, the State Commission has declined to condone the delay of 41 days in filing of Appeal by the Insurance Company, against the order, dated 21.1.2012, passed by the District Consumer Disputes Redressal Forum, Jhansi in Complaint Case No.118/2010 and has consequently dismissed the Appeal as barred by limitation.

(3.) Upon notice, the Respondent/Complainant has entered appearance through counsel.