SHRIRAM GENERAL INSURANCE COMPANY LIMITED Vs. MOHD SAYEED

JUDGEMENT

(1.) This revision petition has been filed under Sec. 21 (b) of the Act 1986 in challenge to the Order dtd. 31/5/2023 in Appeal No. 360 of 2016 of the State Commission Uttar Pradesh arising out of Order dtd. 30/1/2016 of the District Commission in Complaint no. 202 of 2011.

(2.) Heard the learned counsel for the petitioner and perused the record.

(3.) It appears that the complaint was filed with the following prayer: