UNITED INDIA INSURANCE CO. LTD. Vs. BALBIR SINGH

JUDGEMENT

(1.) The present Revision Petition ( RP) has been filed by the Petitioner against the Respondent, as detailed above, under Sec. 21(b) of the Consumer Protection Act 1986, against the order dtd. 31/7/2017of the State Consumer Disputes Redressal Commission Haryana ( hereinafter referred to as the 'State Commission') in First Appeal ( FA) No. 1174 of 2016 in which order dtd. 1/6/2016 of District Consumer Disputes Redressal Forum Rewari (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 276 of 2014 was challenged, inter alia praying for setting aside the order dtd. 31/7/2017 of the State Commission.

(2.) Petitioner has challenged the said order dtd. 31/7/2017 of the State Commission inter alia on the following grounds :

(3.) Heard counsel for the Petitioner and Ms. Srishti Singla, proxy Counsel, duly authorized by the main counsel for the Respondent.