ORIENTAL INSURANCE CO. LTD Vs. SUNITA GOYAL

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondents as detailed above, under Sec. 21(b) of Consumer Protection Act 1986, against the order dtd. 20/3/2017 of the State Consumer Disputes Redressal Commission, Punjab, Chandigarh (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 178 of 2017 in which order dtd. 12/1/2017 of District Consumer Disputes Redressal Forum, Ferozepur (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 38/2016 was challenged, inter alia praying for setting aside the order dtd. 20/3/2017 passed by the State Commission in Appeal No. FA/178/2017.

(2.) While the Revision Petitioner (hereinafter also referred to as OP) was Appellant and the Respondents (hereinafter also referred to as Complainants) were Respondents in the said FA/178/2017 before the State Commission, the Revision Petitioner was OP and Respondents were complainants before the District Forum in the CC No. 38 of 2016. Notice was issued to the Respondents on 4/10/2017. Parties filed Written Arguments/Synopsis on 18/10/2021 (Petitioner) and 24/5/2023 (Respondents) respectively.

(3.) Brief facts of the case, as emerged from the RP, Order of the State Commission, Order of the District Forum and other case records are that: -