UNITED INDIA INSURANCE CO LTD Vs. KULWINDER SINGH

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 14.11.2013 of The State Consumer Disputes Redressal Commission, Punjab, hereinafter referred to as the 'State Commission', in F.A. No. 1658 of 2009 arising out of the Order dated 12.10.2009 in C.C. No. 138 of 2008 passed by The District Consumer Disputes Redressal Forum, Jalandhar, hereinafter referred to as the 'District Forum'.

(2.) Heard learned Counsel for the Insurance Co. and the Complainant, and perused the material on record including inter alia the Order dated 12.10.2009 of the District Forum, the impugned Order dated 14.11.2013 of the State Commission and the Memorandum of Petition.

(3.) In the interest of justice, to settle the matter on merit, the self-admitted delay of 28 days in filing the Revision Petition is condoned.