LAWS(NCD)-2005-9-52

ORIENTAL INSURANCE CO LTD Vs. PADMA MOTWANI

Decided On September 15, 2005
ORIENTAL INSURANCE CO LTD Appellant
V/S
Padma Motwani Respondents

JUDGEMENT

(1.) THIS appeal has been filed on 29.4.2005, against the order dated 23.3.2005 passed by the District Consumer Forum, Durg in Case No. 187/2004. As the appeal is time barred the appellnat has also filed an application for condoning the delay in filing the appeal, together with an affidavit of Mr. B.C. Behra, Divisional Manager of the appellant company.

(2.) IN brief the reason for delay in filing the appeal was that the impugned order was passed on 23.3.2005 i.e., at the time of financial year ending and as such the work of audit was also in progress. Due to additional work load on account of financial year closing the appeal could not be filed on time and there has been delay of just 7 days and as per the appellant such delay derseves to be condoned.

(3.) HEARD the learned Counsel for both the parties. Perused the record.