SHRIRAM GENERAL INSURANCE CO LTD Vs. JASPAL SINGH

JUDGEMENT

(1.) The learned counsel for the petitioner Company states that they have already sent the conveyance charges amounting to Rs. 5,000/- to the complainant through courier by way of a cheque. Since no one is present for the respondent/complainant, I have heard the learned counsel for the petitioner.

(2.) This revision petition is directed against the order of the State Commission dated 23.07.2014, whereby the said Commission declined to condone the delay in filing the appeal against the order of the District Forum dated 26.02.2013. The appeal filed by the petitioner was not adjudicated on merits.

(3.) The application, which the petitioner had filed before the State Commission, seeking condonation of delay, to the extent it is relevant reads as under:-