NATIONAL INSURANCE CO. LTD. Vs. RAMESH KANJI CHAM

JUDGEMENT

(1.) The Appellants/OPs filed the instant Appeal under Sec. 19 of the Consumer Protection Act, 1986 ("the Act"), against State Consumer Disputes Redressal Commission, Lucknow ("State Commission") Order dtd. 30/4/2010 in CC No. 01/2006 allowing the Complaint.

(2.) As per the Registry report, there is 76 days delay in filing this Appeal. For the reasons stated in IA/02/2010, the delay is condoned.

(3.) For convenience, the parties in the present matter are being referred to as per position held in the Consumer Complaint.