LAWS(NCD)-2020-1-11

UNITED INDIA INSURANCE CO. LTD. Vs. URMILA AGARWAL

Decided On January 10, 2020
UNITED INDIA INSURANCE CO. LTD. Appellant
V/S
Urmila Agarwal Respondents

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 16.05.2018 passed by The U.P. State Consumer Disputes Redressal Commission, Lucknow, hereinafter referred to as the 'State Commission', in Appeal No. 210 of 2007 arising out of the Order dated 19.10.2006 in C.C. No. 451 of 2001 passed by The District Consumer Disputes Redressal Forum-I, Agra, hereinafter referred to as the 'District Forum'.

(2.) The Petitioner herein was the Opposite Party before the District Forum, and is hereinafter being referred to as the 'Insurance Co.'. The Respondents herein were the Legal Heirs of the Complainant (since deceased) before the District Forum, and are hereinafter being referred to as the 'Complainant'.

(3.) Heard learned Counsel for the Insurance Co. on admission. Perused the material on record including inter alia the Order dated 19.10.2006 of the District Forum, the impugned Order dated 16.05.2018 of the State Commission and the Memo of Petition.