SURINDER KAUR Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) These are the applications seeking restoration of the revision petition which was dismissed for non -prosecution on 2.12.2015 as well as for seeking condonation of delay in seeking the said restoration.

(2.) Vide its order dated 21.4.2011, the District Forum allowed the complaint and directed the insurer to pay a sum of Rs.2 lakhs to the complainant along with 9% interest and compensation quantified at Rs.5,000/ -.

(3.) Being aggrieved from the order passed by the District Forum, the insurer approached the concerned State Commission by way of an appeal. Vide impugned order 13.2.2015, the State Commission allowed the appeal filed by the insurer and dismissed the complaint. Being aggrieved, the complainant is before this Commission by way of this revision petition. Since there is a delay of 86 days in filing the revision petition, IA No.8406 of 2015 has been filed by her, seeking condonation of the said delay.