HARI RAM Vs. NATIONAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) Petitioner/Complainant has filed this revision petition under Section 21(b) of the Consumer Protection Act, 1986 (for short, 'Act') against impugned order dated 30.12.2014, passed by State Consumer Disputes Redressal Commission, M.P. Bhopal (for short, 'State Commission') in Appeal No.1455/2014. Along with this revision petition, an application seeking condonation of delay of 60 days has been filed. However, as per office note there is delay of 51 days.

(2.) Petitioner filed a Consumer Complaint before District Forum, against Respondent/Opposite Party seeking compensation of insurance for loss of wheat and damage to machine amounting to Rs.8 Lacs in all.

(3.) Consumer Complaint was contested by the respondent.