NEW INDIA ASSURANCE CO LTD Vs. JAYDIP AGENCIES

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against order dated 12-01-2015 passed by the learned State Consumer Disputes Redressal Commission, Maharashtra (in short, 'the State Commission'), in Appeal No. 14/446 M/s Jaydip Agencies Vs. The New India Assurance Co. Ltd., by which appeal was dismissed as barred by limitation.

(2.) Brief facts of the case are that complainant/respondent filed complaint before District Forum against opposite party/petitioner and learned District Forum vide order dated 16-11-2013 allowed complaint and directed opposite party to pay Rs.12,05,875/- with 6% p.a. interest and further directed to pay cost of Rs.10,000/-. Opposite party filed appeal along with application for condonation of delay before State Commission and learned State Commission vide impugned order dismissed application for condonation of delay along with appeal, against which this revision petition has been filed.

(3.) Heard learned counsel for the parties finally at admission stage and perused record.