MAULI TEXTILES Vs. UNITED INDIA INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) The Appellants filed the instant First Appeal against the Order dtd. 7/2/2014 passed by the learned State Consumer Disputes Redressal Commission, Maharashtra ("State Commission") in Consumer Complaints No.11/2011 and No.12/2011, wherein the State Commission partly allowed the Complaints.

(2.) As per the record of the Registry, both FA/565/2014 and FA/566/2014 have been filed with a delay of 154 days. The same are condoned in the interest of justice.

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