NATIONAL INSURANCE CO. LTD. Vs. SK. MAHMOOD

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 15.04.2013 of The State Consumer Disputes Redressal Commission, Maharashtra, hereinafter referred to as the 'State Commission', in F.A.s No. 425 of 2009 and No. 649 of 2009 arising out of the Order dated 31.01.2009 in C.C. No. 195 of 2007 passed by The District Consumer Disputes Redressal Forum, Beed, hereinafter referred to as the 'District Forum'.

(2.) A perusal of the daily Orders from 20.09.2017 i.e. from the date the Legal Heirs were ordered to be substituted shows that till the date of the last hearing i.e. till 23.11.2020 the Legal Heirs had not been served by the Insurance Co.

(3.) On 23.11.2020, learned Counsel for the Insurance Co. submitted, on instructions, that a reasoned order be passed by this Commission.