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Supreme Court Of India

Hon'ble Judge(s): Dipak Misra, Prafulla C. Pant , JJ

(A) Consumer Protection Act (68 of 1986) , S.21— Revision before National Consumer Disputes Redressal Commission (NCDRC) - Delay in filing - Revision filed by bank - Reasons for delay that time was taken in seeking permission to file revision as matter has to be processed at various levels - It is sufficient explanation for purpose of condonation of delay - Order dismissing revision petition on ground of delay in filing cannot be sustained. (Para 6) (B) Motor Vehicles Act (59 of 1988) , S.146, S.168— Compensation - Accident occurred after motor vehicle was purchased with loan - Vehicle not insured - Liability of financier of vehicle - Creditor bank not liable to get renewed insurance policy on behalf of owner of vehicle from time to time - It is also not liable for compensation. (Para 8 9) .....