NATIONAL INSURANCE CO. LTD. Vs. RAGHBIR SINGH

JUDGEMENT

(1.) The present First Appeal (FA) has been filed by the Appellant against Respondent as detailed above, under sec. 19 of Consumer Protection Act 1986, against the order dtd. 24/10/2017 of the State Consumer Disputes Redressal Commission, Haryana, Panchkula, (hereinafter referred to as the 'State Commission"), in Consumer Complaint (CC) no. 225/2016 inter alia praying to allow the present appeal and set aside the order passed by the State Commission. While the Appellant was the OP, and the respondent was Complainant in the said CC/199/2018 before the State Commission. Notice was issued to the Respondent. Parties filed Written Arguments/Synopsis on 11/7/2022, 18/7/23 (Appellant/OP) and 18/7/2023 (complainant/Respondent) respectively.

(2.) Brief facts of the case, as emerged from the FA, Order of the State Commission and other case records are that: -

(3.) Vide Order dtd. 24/10/2017, the State Commission has allowed the complaint and directed OP to pay the complainant an amount of Rs.23,00,000.00 along with 9%; to pay an amount of Rs.25,000.00 on account of unnecessary harassment.