UNITED INDIA INSURANCE COMPANY LTD Vs. KRISHNA OVERSEAS

JUDGEMENT

(1.) The present First Appeal has been filed under Sec. 51 of the Consumer Protection Act, 2019 (hereinafter referred to as 'the Act') against the Order dtd. 28/1/2021 passed by the State Consumer Disputes Redressal Commission, Haryana, Panchkula (hereinafter to be referred as 'the State Commission"), in Consumer Complaint No. 398 of 2018, wherein the Complaint filed by the Complainant (Respondent herein) was accepted.

(2.) As per Office report, there was a delay of 106 days in filing the present appeal. An Application being IA/4634/2021 seeking condonation of delay was also filed. However, vide Order dtd. 25/7/2022 passed by this Commission, it was found that there was no delay and the application was disposed of accordingly.

(3.) For Convenience, the parties in the present Appeal being referred to as mentioned in the Complaint before the learned State Commission. The Complainant 'M/s. Krishna Overseas' is a Proprietorship firm engaged in Export trading of Utensils, Kitchen Accessories, Woolen, Acrylic Polyester, Blankets, Shawls, Bed Sheets, Fabric, curtains, Mats etc. since 2008 for livelihood. While the "United India Insurance Co. Ltd.' is referred to as the Opposite Party/ Insurer (OP in short) in this matter.