JILA SAHKARI KENDRIYA BANK MARYADIT Vs. GEETA BAI

JUDGEMENT

(1.) This is a Second Appeal filed by the Appellants against the Order of M.P. State Consumer Disputes Redressal Commission dtd. 13/8/2024. The Appeal filed by the Respondent No.2 was allowed by the State Commission and the Bank was directed to make payment of the insurance claim to the Respondent No.1/Complainant. This Second Appeal has been filed by the Bank with a delay of 191 days.

(2.) In the Application for condonation of delay, the grounds mentioned are that the certified copy of the impugned Order dtd. 13/8/2024 was received by the local Counsel on 27/8/2024. Thereafter, the matter was sent to the Head Office of the Appellant bank which after due deliberation, approval was given for filing the Second Appeal. Thereafter, the Appellants took time to identify suitable legal Counsel. The other ground mentioned is that the District Collector is head of the Appellant No.1 Organization who was busy with elections. Then, time was taken for filing the Appeal by putting together the Orders, another material. Evidently, such grounds cannot be taken as sufficient cause for condoning the delay and therefore, the Application for condonation of delay is not allowed. Accordingly, the Second Appeal is dismissed as barred by limitation.