UNITED INDIA INSURANCE COMPANY LTD. Vs. BIR DEI

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent as detailed above, against the order dtd. 26/8/2019 of the State Consumer Disputes Redressal Commission, H.P. (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 136 of 2018 in which order dtd. 18/1/2017 of District Consumer Disputes Redressal Forum, Solan District, H.P. (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 96 of 2015 was challenged, inter alia praying for setting aside the order dtd. 26/8/2019 passed by the State Commission in FA/136/2018 and for restoring the order/judgment dtd. 18/1/2017 passed by the District Forum in CC/96/2015.

(2.) While the Revision Petitioner (hereinafter also referred to as OP/Insurance Company) was Respondent before the State Commission and OP before the District Forum, the Respondent (hereinafter also referred to as Complainant) was Appellant before the State Commission and Complainant before the District Forum.

(3.) Notice was issued to the Respondent on 13/4/2021. Parties filed Written Arguments/Synopsis on 22/9/2021(Petitioner) and 11/9/2023 (Respondent) respectively.