UNITED INDIA INSURANCE CO. LTD Vs. KAMLA DEVI

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioners against Respondents as detailed above, under Sec. 21 (b) of Consumer Protection Act 1986, against the order dtd. 25/10/2012 of the State Consumer Disputes Redressal Commission Haryana (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No.681 of 2011 in which order dtd. 15/3/2011 of Jhajjar District Consumer Disputes Redressal Forum(hereinafter referred to as District Forum) in Consumer Complaint (CC) no. 323 of 2008 was challenged, inter alia praying for setting aside the order dtd. 25/10/2012 of the State Commission.

(2.) While the Revision Petitioners (hereinafter also referred to as OP No.2 and 3 ) were Appellants, Respondent no.1 (hereinafter also referred to as Complainant ) was Respondent No.1, Respondent no.2 ( hereinafter also referred to as 'Bank) was Respondent no.2 in the said FA No. 681 of 2011 before the State Commission, the Revision Petitioners were OP No.2 and 3, Respondent no.1 was Complainant and Respondent no.2 was OP No.1 before the District Forum in CC No. 323 of 2008.

(3.) Notice was issued to the Respondents on 25/9/2013. Petitioners filed Written Arguments / Synopsis on 16/4/2019. Respondent No.1 filed Written Arguments / Synopsis but no Written Arguments / Synopsis have been filed on behalf of Respondent no.2 / Bank.