MANJULA Vs. PNB METLIFE INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondents as detailed above, under Sec. 58 (b) of Consumer Protection Act 2019, against the order dtd. 28/7/2021 of the State Consumer Disputes Redressal Commission, Karnataka (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No.1564 of 2019 in which order dtd. 16/10/2019 of District Consumer Disputes Redressal Forum, Dharwad (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 12/2019 was challenged, inter alia praying for setting aside the order dtd. 28/7/2021 passed by the State Commission in FA No. 1564/2019.

(2.) While the Revision Petitioner (hereinafter also referred to as complainant) was Respondent and the Respondents (hereinafter also referred to as OPs) were Appellants in the said FA/1564/2019 before the State Commission, the Revision Petitioner was Complainant and Respondents were OPs before the District Forum in the CC No. 12 of 2019. Notice was issued to the Respondents on 22/12/2021. Parties filed Written Arguments/Synopsis on 8/12/2022 (Petitioner) and 31/7/2023 (Respondents) 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:-