ORIENTAL INSURANCE CO. LTD Vs. KAMAL TEX FAB

JUDGEMENT

(1.) The present First Appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act') against the Order dtd. 8/3/2018 passed by the State Consumer Disputes Redressal Commission, Bangalore, Karnataka (hereinafter to be referred as 'the State Commission'), in Consumer Complaint No. 282 of 2014, wherein the Complaint filed by the Complainant (Respondent herein) was partly allowed.

(2.) There was a delay of 53 days in filing the Appeal. For the reasons stated in IA/14217/2018, the delay is condoned.

(3.) For the sake of Convenience, the parties in the present matter being referred to as mentioned in the Complaint before the State Commission. 'M/s. Kamal Tex Fab, Wholesale Cloth Merchants, through its Proprietor Mukesh Jain is referred to as the Complainant. While "Oriental Insurance Co. Ltd.", is referred to as the Appellant Opposite Party/ Insurer (for short OP) in this matter.