ASHOK KUMAR Vs. NATIONAL INSURANCE 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 25.08.2014 of The State Consumer Disputes Redressal Commission, Punjab, hereinafter referred to as the 'State Commission', in F.A. No. 984 of 2013 arising out of the Order dated 16.07.2013 in C.C. No. 74 of 2013 passed by The District Consumer Disputes Redressal Forum, Hoshiarpur, hereinafter referred to as the 'District Forum'.

(2.) The Petitioner herein, Mr Ashok Kumar, was the Complainant before the District Forum, and is hereinafter being referred to as the 'Complainant'.

(3.) Heard learned Counsel for the Complainant and the Insurance Co., and perused the record including inter alia the Order dated 16.07.2013 of the District Forum, the impugned Order dated 25.08.2014 of the State Commission and the Memorandum of Petition.