RAM SINGH Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondents as detailed above, under Sec. 21(b) of Consumer Protection Act 1986, against the order dtd. 21/7/2017 of the State Consumer Disputes Redressal Commission, Rajasthan (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 1002 of 2013 in which order dtd. 8/8/2013 of District Consumer Disputes Redressal Forum, Jaipur (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 367/2012 was challenged, inter alia praying for setting aside the order dtd. 21/7/2017 passed by the State Commission in FA No. 1002/2013.

(2.) While the Revision Petitioner (hereinafter also referred to as complainant) was Respondent and the Respondents (hereinafter also referred to as OPs/Insurance Company) were Appellants in the said FA/1002/2013 before the State Commission, the Revision Petitioner was Complainant and Respondents were OPs before the District Forum in the CC No. 367/12.

(3.) Notice was issued to the Respondent on 11/5/2018 in the Revision Petition as well as in the application for condonation of delay. Parties filed Written Arguments/Synopsis on 5/9/2023 (Petitioner) and 4/9/2023 (Respondents) respectively. The Revision Petition has been filed with a delay of 10 days. Delay is condoned.