State Consumer Disputes Redressal Commission
National Insurance Co. Ltd. vs Smt. Uttara Bouri on 18 August, 2008
State Consumer Disputes Redressal Commission State Consumer Disputes Redressal Commission West Bengal BHABANI BHAVAN (GROUND FLOOR) 31, BELVEDERE ROAD, ALIPORE KOLKATA 700 027 S.C. CASE NO. : FA/08/140 DATE OF FILING : 10.04.08 DATE OF FINAL ORDER: 18.08.08 APPELLANTS National Insurance Co. Ltd. Calcutta Regional Office-1 8, India Exchange Place Kolkata-700 001. RESPONDENTS/O.P.S
Smt. Uttara Bouri Mother of Late Tapananda Bouri Vill. Karcha, P.O. Bhangra P.S. Purulia (M) Dist. Purulia.
BEFORE : MEMBER : MR. S.N.BASU MEMBER : MR. P.K.CHATTOPADHYAY FOR THE PETITIONER / APPELLANT : Mr. A.K.Bandyopadhyay, Advocate FOR THE RESPONDENT / O.P.S.:
Mr. F.Bandyopadhyay, Advocate : O R D E R :
MR. S.N.BASU Appellant is present through its Ld. Advocate. Respondent enters appearance through her Ld. Advocate, Mr. F.Bandyopadhyay, who files Vokalatnama. Heard them at length on condonation of delay. Perused the petition for condonation of delay for 99 days in all, of which 30 days are admissible under the rules. The net delay thus comes to 69 days. In their condonation petition the Appellant has given a very cryptic reason justifying the delay. We are not at all impressed by such explanation. The condonation petition is accordingly rejected.
The delay being not condoned the Appeal is dismissed summarily.
MEMBER MEMBER