ORIENTAL INSURANCE CO LTD Vs. AMIT JAIN

JUDGEMENT

(1.) The present Revision Petition, under Section 21(b) of the Consumer Protection Act, 1986 (for short "the Act"), has been filed by the Petitioner Oriental Insurance Company Limited, Opposite Party in the original Complaint, against the order dated 31.03.2016 of the State Consumer Disputes Redressal Commission, Himachal Pradesh at Shimla (for short "the State Commission") in First Appeal No.237 of 2015 which was an Appeal filed by the Petitioner against the order dated 29.09.2015 of the District Consumer Disputes Redressal Commission, Kullu (for short "the District Forum") in Complaint No.67 of 2014.

(2.) The present Revision Petition has been filed with a delay of 485 days which was admitted on 07.12.2017. An Application no.19515 of 2017 seeking condonation of delay has been filed. I have heard arguments on the said Application. In the said Application, it has been stated that the said delay of 485 days is due to the reasons which are explained in para 4, 5, 6 and 7. In order to understand the reasons fully, the same are reproduced hereunder:

(3.) It is argued that the delay was not deliberate or intentional but due to the reasons aforestated. Reliance has been placed on para (8) of the Oriental Aroma Chemical Industries Ltd. vs. Gujarat Industrial Development Corporation And Anr., 2010 5 SCC 459: