OM TYAGI Vs. CHAUDHARY ENTERPRISES

JUDGEMENT

(1.) Challenge in these proceedings is to the order dated 14.11.2011 passed by the UP State Consumer Disputes Redressal Commission, Lucknow (for short 'the State Commission') in revision No. 72/2011, filed by the finance company against order passed by the District Forum in execution proceedings on an application made by the said finance company seeking its impleadment for the reason that the vehicle in question in respect of which claim has been allowed was hypothecated with them and they are entitled to the insurance claim as per the terms of the hypothecation agreement. The State Commission instead of considering the limited question has passed the following order: