DARIYA Vs. UNITED INDIA INSURANCE COMPANY LTD

JUDGEMENT

(1.) This revision has been filed under section 21(b) of the Act 1986 in challenge to the State Commission's Order dated 07.12.2011 in appeal no. 1632 of 2011 arising out of the District Commission's Order dated 06.06.2011 in complaint no. 395 of 2009.

(2.) We have heard the learned counsel for the petitioner (the 'complainant') and for the respondent (the 'insurance co.').

(3.) The dispute relates to repudiation of an accident claim.