ORIENTAL INSURANCE CO. LTD. Vs. NARESH KUMAR BANSAL

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. 2/5/2018 passed by the State Consumer Disputes Redressal Commission, Delhi (hereinafter to be referred as 'the State Commission'), in Consumer Complaint No. 198 of 2006, wherein the Complaint filed by the Complainant (Respondent herein) was allowed by the learned State Commission.

(2.) For the sake of Convenience, the parties in the present matter being referred to as mentioned in the Complaint before the State Commission Shri Naresh Kumar Bansal, Proprietor of M/s. Shyam Jewelers is identified as 'the Complainant' and while M/s. Oriental Insurance Company Limited and Anr. are referred to as 'the Opposite Parties' or 'the Insurer".

(3.) There was a delay of 27 days in filing the present appeal. For the reasons stated in IA/14680/2018 the delay in filing the Appeal is condoned.