COMBITIC GLOBAL Vs. NEW INDIA ASSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Appellant/Complainant has filed the above noted First Appeals against common order dated 21.12.2012 passed by State Consumer Disputes Redressal Commission, Haryana, Panchkula (for short, 'State Commission') in (Complaint No.03 of 2006) and (Complaint Nos.03 to 20 of 2010) vide which 19 complaints filed by the appellant against Respondent/Opposite Party-Insurance Company were dismissed.

(2.) Since, facts are common and similar question of law is involved, as such these appeals are being disposed of by this common order.

(3.) On 25.5.2006, appellant had filed 19 complaints before the State Commission, Haryana at Panchkula. It is alleged that, thereafter on the legal advice appellant filed 19 fresh complaints on 16/17.11.2006 before the State Consumer Disputes Redressal Commission, Union Territory, Chandigarh, since the Competent Authority of the respondent to take decision on the claims was at Regional Office at Chandigarh. Thereafter, appellant on 13.3.2007 withdrew 18 complaints pending before the State Commission, Haryana, Panchkula, whereas one complaint mistakenly was left behind and was dismissed for non-prosecution.