APOLLO MUNICH HEALTH INSURANCE CO. LTD. Vs. KIRTI

JUDGEMENT

(1.) The Petitioner filed the present Revision Petition under Section 21(b) of the Consumer Protection Act 1986 against the order dated 28.11.2013 passed by the State Consumer Disputes Redressal Commission, (in short, 'State Commission') in FA/427/2013 whereby the State Commission allowed the Appeal filed by the Respondent No. 1 /Complainant .

(2.) Facts in brief relevant to dispose of this petition are ;

(3.) Therefore, alleging deficiency in service by OPs, who did not provide cashless facility, a complaint before the District Consumer Disputes Redressal Forum, (in short, 'District Forum') was filed by the complainant. The District Forum dismissed the complaint.