SAURAV BHATTI Vs. UNITED INDIA INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This revision petition has been filed under sec. 21(b) of The Consumer Protection Act,1986 in challenge to the Order dtd. 17/1/2013 of the State Commission in appeal no. 379 of 2012 arising out of the Order dtd. 28/9/2012 of the District Commission in complaint no. 534 of 2011.

(2.) We have heard the learned counsel and have perused the record including inter alia Order of the District Commission, the impugned Order of the State Commission and the petition.

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