SIMA DEVI Vs. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) This Revision Petition has been filed under Section 21(b) of The Consumer Protection Act, 1986, hereinafter referred to as the 'Act', challenging the Order dated 30.08.2017 passed by The State Consumer Disputes Redressal Commission, Uttar Pradesh, hereinafter referred to as the 'State Commission', in Appeal No. 251 of 2015 arising out of the Order dated 31.12.2014 in C.C. No. 33 of 2012 passed by The District Consumer Disputes Redressal Forum, Jhansi, hereinafter referred to as the 'District Forum'.

(2.) The Petitioner herein, Mrs. Sima Devi, was the Complainant before the District Forum, and is hereinafter being referred to as the 'Complainant'.

(3.) Heard the learned Counsel for the Complainant and the Insurance Company.