RELIANCE GENERAL INSURANCE CO. LTD Vs. BALBIR KAUR

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent as detailed above, under Sec. 21(b)of Consumer Protection Act 1986, against the order dtd. 31/5/2017 of the State Consumer Disputes Redressal Commission, Punjab, Chandigarh (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 393/2016 in which order dtd. 26/4/2016 of Hoshiarpur District Consumer Disputes Redressal Forum (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 229/2015 was challenged, inter alia praying for:-

(2.) While the Revision Petitioner (hereinafter also referred to as OP/Insurance Company) was Respondent and the Respondent (hereinafter also referred to as Complainant) was Appellant in the said FA/393/2016 before the State Commission, the Revision Petitioner was OP and Respondent was Complainant before the District Forum in CC/229/2015. Notice was issued to the Respondent on 17/5/2018. Delay of 5 days in filing the Revision Petition is condoned after considering the reasons stated in the condonation of delay application. Parties filed Written Arguments/Synopsis on 14/9/2023 (Petitioner) and 27/3/2023 (Respondent) respectively.

(3.) Brief facts of the case, as emerged from the RP, Order of the State Commission, Order of the District Forum and other case records are that: -