UNITED INDIA INSURANCE COMPANY Vs. S.R. INDUSTRIES

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent as detailed above, under Sec. 21 of Consumer Protection Act 1986, against the order dtd. 3/6/2016 of the State Consumer Disputes Redressal Forum Rajasthan (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 340 of 2015 in which order dtd. 11/2/2015 of Second Jaipur District Consumer Disputes Redressal Forum (hereinafter referred to as District Forum) in Consumer Complaint (CC) no. 809 of 2009 was challenged, inter alia praying for setting aside the order dtd. 3/6/2016 of State Commission and order dtd. 11/2/2015 of the District Forum.

(2.) While the Revision Petitioner(s) (hereinafter also referred to as 'OP' was Appellant and the Respondent (hereinafter also referred to as 'Complainant') was Respondent in the said FA No. 340 of 2016 before the State Commission, the Revision Petitioner was OP and Respondent was Complainant before the District Forum in the CC no. 809 of 2009.

(3.) Notice was issued to the Respondent on 25/10/2016. Parties filed Written Arguments/Synopsis on 21/8/2023. Delay of 19 days in filing the RP was condoned after considering the reasons stated in condonation of delay application.