NEW INDIA ASSURANCE CO LTD Vs. SARVESHWAR SHARMA

JUDGEMENT

(1.) This appeal is directed against the order dated 24.04.2009 passed by the J&K State Consumer Disputes Redressal Commission, Jammu (hereinafter to be referred to as the "Commission") in File No. Complaint 2626/2004 titled ' Sarveshwar Sharma v. New India Assurance Co. Ltd.

(2.) Briefly stated, the facts leading to the filing of this appeal, are as follows:

(3.) Being aggrieved of inaction on the part of the appellant-company, the respondent filed a complaint before the Commission.