JAHID KHAN Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) Challenge in these proceedings is to the order dated 22.02.2012 passed by the M.P.State Consumer Disputes Redressal Commission, Bhopal ( in short, 'the State Commission') in First Appeal No. 491/2011. The appeal before the State Commission was filed by the Oriental Insurance Company ( Opposite Party in the Complaint) against the order dated 01.02.2011 passed by the District Consumer Forum, Indore passed in complaint case no. 596/2007 by which order the said District Forum had partly allowed the complaint of the complainant with the following directions.

(2.) Respondent Insurance Company shall also pay to the complainant a sum of Rs.3000 (Rupees Three Thousand only) towards mental agony and further sum of Rs.1000 (Rupees One thousand only) towards cost of the complaint".

(3.) Aggrieved by the said order of the State Commission, the complainant has filed the present petition purportedly under section 21 (b) of the Consumer Protection Act, 1986. We have heard Mr. Varun Chopra, Advocate, learned counsel for the petitioner and have considered his submissions.