State Consumer Disputes Redressal Commission
Iffco Tokio General Insurance Co. Ltd. vs Mr.Vikrant Kisanlal Mehta on 12 August, 2015
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI First Appeal No. A/13/318 (Arisen out of Order Dated 27/05/2013 in Case No.88 of 2012 of District Kolhapur) IFFCO Tokio General Insurance Co. Ltd., AFL House, 2nd Floor, Lok Bharti Complex, Marol Maroshi Road, Andheri East, Mumbai 400 059, Maharashtra.
...........Appellant(s) Versus Mr.Vikrant Kisanlal Mehta, AP 1457, Ward, Laxmipura, Kolhapur, Maharashtra.
...........Respondent(s) BEFORE:
Usha S. Thakare, Presiding Judicial Member, Dhanraj Khamatkar, Member For the Appellant:
Advocate Mr.Mehta.
For the Respondent:
Advocate Mr.Ghanshym Patil ORDER Per Mrs.Usha S. Thakare Presiding Judicial Member:
Advocate Mr.Mehta is present for the appellant. Advocate Mr.Ghanshym Patil is present for the respondent with authority letter. The appellant has not paid costs of Rs.2,500/-. Said costs is not paid within time limit. Ld.Counsel Mr.Mehta has submitted that he has sent e-mail to his client on 8th July, 2015. But costs is not remitted by the Insurance Company. As the order on delay condonation application is not complied by the applicant/appellant, this appeal is not entertained. Parties to bear their own costs.
Pronounced on 12th August, 2015.
[Usha S. Thakare] Presiding Judicial Member [Dhanraj Khamatkar] Member ep