NARINDER SINGH Vs. NEW INDIA ASSURANCE COMPANY LTD

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by special leave is directed against the judgment and order dated 12.4.2013 passed by the National Consumer Disputes Redressal Commission, New Delhi (in short, "National Commission") whereby Revision Petition No.4951 of 2012 of the appellant herein was dismissed upholding the judgment of the State Consumer Disputes Redressal Commission, Shimla (in short, "State Commission"), which had dismissed the complaint and set aside the order of the District Consumer Disputes Redressal Forum, Shimla (in short, "District Forum") granting the claim on non-standard basis.

(3.) The facts of the case lie in a narrow compass.