UNITED INDIA INSURANCE CO. LTD. Vs. GOPAL AGENCIES

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 30.05.2012 passed by The Punjab State Consumer Disputes Redressal Commission, hereinafter referred to as the 'State Commission', in F.A. No. 1387 of 2007 arising out of the Order dated 30.08.2007 in C.C. No. 42 of 2007 passed by The District Consumer Disputes Redressal Forum, Moga, hereinafter referred to as the 'District Forum'.

(2.) The Complainant before the District Forum, Gopal Agencies, Dutt Road, Moga, through its Partner, Mr. Manmohan Krishan Mittal, is the Respondent herein, and is hereinafter being referred to as the 'Complainant Firm'.

(3.) We heard the learned Counsel for both sides, and perused the material on record including inter alia the Order dated 30.08.2007 of the District Forum and the impugned Order dated 30.05.2012 of the State Commission.