PRADEEP & COMPANY Vs. ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent as detailed above, under Sec. 21 of Consumer Protection Act 1986, against the order dtd. 25/3/2014 of the State Consumer Disputes Redressal Commission West Bengal (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 287 of 2012 in which order dtd. 24/2/2012 of Unit-I, Kolkata District Consumer Disputes Redressal Forum (hereinafter referred to as District Forum) in Consumer Complaint (CC) no. 263 of 2007 was challenged, inter alia praying for setting aside the order dtd. 25/3/2014 and remand the matter to the State Commission.

(2.) While the Revision Petitioner(s) (hereinafter also referred to as Complainant) was Respondent and the Respondent (hereinafter also referred to as OP) was Appellant in the said FA No. 287 of 2012 before the State Commission, the Revision Petitioner was Complainant and Respondent was OP before the District Forum in the CC No. 263 of 2007.

(3.) Notice was issued to the Respondent(s) on 27/5/2015. Parties filed Written Arguments/Synopsis on 16/12/2019 and 12/6/2023 respectively.