RELIANCE LIFE INSURANCE COMPANY LTD Vs. RAJIV ARORA

JUDGEMENT

(1.) This appeal has been filed by the appellant against the order

(2.) Brief facts of the case are that the complainant/respondent filed complaint before State Commission for claiming amount of Rs.49,50,000/- on account of death of assured. Complainant filed application for summoning of Sales Advisor for cross-examination which was allowed by learned State Commission against which this appeal along with application for condonation of delay has been filed.

(3.) Heard learned counsel for the appellant on application for condonation of delay and perused the record.