UNITED INDIA INSURANCE CO. LTD. Vs. AMANDEEP SINGH

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. 29/10/2021 of the State Consumer Disputes Redressal Commission, U.T., Chandigarh (hereinafter referred to as the 'State Commission"), in First Appeal (FA) No. A/183/2019 in which order dtd. 13/6/2019 of District Consumer Disputes Redressal Forum-II, U.T. Chandigarh (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 533/2018 was challenged, inter alia praying for setting aside the impugned order.

(2.) While the Revision Petitioner(s) (hereinafter also referred to as OP/Insurance Company) was Appellant before the State Commission and OPs-1 and 2 before the District Forum and the Respondent-1 (hereinafter also referred to as Complainant) was Respondent -1 before the State Commission and Complainant before the District Forum and Respondent-2 (hereinafter referred to as Kotak Mahindra Prime Ltd./OP-3) was Respondent -2 before the State Commission and OP-3 before the District Forum.

(3.) Notice was issued to the Respondents on 22/4/2022. Parties filed Written Arguments on 15/12/2023 (Petitioner) and 29/1/2024 (Respondent-1) respectively. Respondent -2 has not filed written synopsis, however, R-2 has filed reply to Revision Petition on 20/9/2022.