ICICI LOMBARD GENERAL INSURANCE COMPANY LTD Vs. URBAI

JUDGEMENT

(1.) Heard Mr. S. B. Keshwani, learned Advocate for the applicant and Mr. D. H. Rawal, learned Advocate for respondent No.1. Respondent No.2 served, absent.

(2.) By this application delay of 125 days caused in filing the appeal under Sec.15 of the Consumer Protection Act, 1986 is sought to be condoned. We have heard the submissions advanced by the learned Advocates appearing for the parties and also perused the impugned judgment.

(3.) In our opinion before we consider the question of condonation of delay it would be appropriate to consider the prima facie merit, if any, in the appeal so that the exercise of condonation of delay is not rendered an exercise in futility.