State Consumer Disputes Redressal Commission
Mr Dilip L Narang vs Life Insurance Corporation Of India on 24 August, 2012
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
BEFORE THE HON'BLE STATE CONSUMER DISPUTES
REDRESSAL
COMMISSION, MAHARASHTRA,
MUMBAI
First Appeal No. A/12/181 a/w. Miscellaneous
Application No.MA/12/110
(Arisen out of Order Dated 14/10/2011 in Case
No. 288/2007 of District DCF, South Mumbai)
1.MR DILIP L NARANG PLANET 2ND FLOOR 10 TURNER ROAD BANDRA WEST MUMBAI - 400050 MUMBAI MAHARASHTRA ...........Appellant(s) Versus
1. LIFE INSURANCE CORPORATION OF INDIA MUMBAI DIV I YOGASKSHEMA JEEVAN BIMA MARG MUMBAI - 400021 MUMBAI MAHARASHTRA ...........Respondent(s) BEFORE:
HON'BLE Mr. S.R. Khanzode PRESIDING MEMBER HON'BLE MR. Dhanraj Khamatkar Member HON'BLE MR. Narendra Kawde MEMBER PRESENT:
Applicant/Appellant and his Counsel are absent.
Ms.Bindu Jain, Advocate for non-applicant/respondent.
ORAL ORDER Per Shri S.R. Khanzode, Honble Presiding Judicial Member Applicant/appellant and their Counsel are absent. We heard Mrs.Bindu Jain, Advocate for the non-applicant/respondent.
The appeal is preferred against the order dated 14/10/2011 passed in consumer complaint No.288/2007 (Mr.Dilip L. Narang through Authority Holder-Laxmi Panchal V/s. Life Insurance Corporation of India), passed by District Forum, South Mumbai. There is delay of 65 days in filing appeal. Hence, this application for condonation of delay is filed.
The only ground pleaded in the application is that after receipt of copy of the impugned order on 18/11/2011, the papers were handed over to the Counsel who took time in drafting the appeal and thus, delay of 65 days occurred. The statement made is quite vague. It does not mention as to when the papers were handed over to the lawyer, name of the lawyer and why such delay has occurred. Under the circumstances, explanation given is quite unsatisfactory.
For the reasons stated above, we hold accordingly and pass the following order :-
-: ORDER :-
1. MA No.110/2012 stands rejected. In the result, Appeal No.181/2012 is not entertained.
2. No order as to costs.
3. Copies of the order be furnished to the parties.
Pronounced Dated 24th August 2012.
[HON'BLE Mr. S.R. Khanzode] PRESIDING MEMBER [HON'BLE MR. Dhanraj Khamatkar] Member [HON'BLE MR. Narendra Kawde] MEMBER dd