BAJAJ ALLIANZ LIFE INSURANCE CO LTD Vs. NANDA & ANR

JUDGEMENT

(1.) THIS is an appeal filed under Section15 of the C.P. Act, 1986 by the OP to set aside the order dated 9.3.2009 passed by the DF, Dharwad in Complaint No. 691/2008 whereby complaint filed by the respondent came to be allowed directing the appellant /OP No. 1 to pay the insured sum of Rs. 4,08,000 with interest at 6% p.a. payable from the date of complaint till its realization along with Rs. 1,000 towards litigation expenses within one month from the date of receipt of order. Therefore, OP No. l is before this Commission.

(2.) THERE is a delay of 72 days in filing the appeal. The appellant has filed an application under Section 5 of the Limitation Act to condone the delay.

(3.) THE brief facts as could be seen from the averments of the complaint are as under: