State Consumer Disputes Redressal Commission
Oriental Insurance Co vs Seema Chaudhary on 16 December, 2022
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION, UP C-1 Vikrant Khand 1 (Near Shaheed Path), Gomti Nagar Lucknow-226010 First Appeal No. A/2013/817 ( Date of Filing : 16 Apr 2013 ) (Arisen out of Order Dated in Case No. of District State Commission) 1. Oriental Insurance Co a ...........Appellant(s) Versus 1. Seema Chaudhary a ...........Respondent(s) BEFORE: HON'BLE MR. SUSHIL KUMAR PRESIDING MEMBER HON'BLE MR. Vikas Saxena JUDICIAL MEMBER PRESENT: Dated : 16 Dec 2022 Final Order / Judgement
ORAL State Consumer Disputes Redressal Commission U.P. Lucknow.
Appeal No. 817 of 2013 The Oriental Insurance Company Limited, Regional Office, Jeevan Bhawan, 43, Hazratganj, District Lucknow through its Manager. ...Appellant.
Versus 1- Smt. Seema Chaudhary, R/o C-1/24, New Kondli, New Delhi-110096 2- Medsave Health Care (TPA) Limited, F-701, Lado Sarai, Mehrauli, New Delhi. ...Respondents.
Present:-
1- Hon'ble Sri Sushil Kumar, Presiding Member.
2- Hon'ble Sri Vikas Saxena, Member.
Sri Vashu Deo Mishra, Advocate for appellant.
Sri S.K. Verma, Advocate for respondent.
Date 16.12.2022 JUDGMENT Per Sri Sushil Kumar, Member- This appeal has been filed against the judgment and order dated 13.1.2011 passed by the ld. District Forum, Gautam Budh Nagar in complaint case no.55 of 2010, Smt. Seema Chaudhary vs. Oriental Insurance Co. Ltd. & anr. on 5.2.2013 after more than two years.
Application for condoantion of delay has been filed alongwith affidavit.
On perusal of the application supported with affidavit, it appears that fake and fabricated ground is taken regarding official procedure. Therefore, there is no sufficient ground to condone the delay of more than two years. The appeal is liable to be dismissed on this ground alone.
ORDER Appeal is dismissed as time barred.
The stenographer is requested to upload this order on the Website of this Commission today itself.
Certified copy of this judgment be provided to the parties as per rules.
(Vikas Saxena) (Sushil Kumar)
Member Presiding Member
(2)
Judgment dated/typed signed by us and pronounced in the open court.
Consign to record.
(Vikas Saxena) (Sushil Kumar) Member Presiding Member Jafr, PA I Court 3
[HON'BLE MR. SUSHIL KUMAR] PRESIDING MEMBER [HON'BLE MR. Vikas Saxena] JUDICIAL MEMBER