NATIONAL INSURANCE COMPANY LTD Vs. SHAMBHU NATH UPADHYAY

JUDGEMENT

(1.) The present Revision Petition, under Section 21(b) of Consumer Protection Act, 1986 (for short "the Act") has been filed against the order dated 20.11.2018, dismissing the Appeal of the Bihar State Consumer Disputes Redressal Commission, Patna (for short "the State Commission") in Appeal No.263 of 2018 of the Petitioner against the order dated 26.06.2015 of the District Consumer Disputes Redressal Forum, Buxar (for short "the District Forum") in Complaint No.56 of 2014.

(2.) The present Revision Petition has been filed with a delay of 109 days and hence an application for condonation of delay has also been filed by the Petitioner along with the Revision Petition.

(3.) Arguments on the application for condonation of delay are heard. It is contended that the delay had occurred because the senior counsel had lost the file and therefore, the Revision Petition could not be filed within the period of limitation.