SHRIRAM GENERAL INSURANCE COMPANY LTD Vs. JAINENDRA KUMAR

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent(s) as detailed above, under Sec. 21 (b) of Consumer Protection Act 1986, against the order dtd. 7/12/2020 of the State Consumer Disputes Redressal Commission, U.P. (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No.745/2017 in which order dtd. 17/2/2017 of District Consumer Disputes Redressal Forum, Basti (hereinafter referred to as District Forum) in Consumer Complaint (CC) No.75/2014 was challenged, inter alia praying for setting aside the impugned order dtd. 7/12/2020 passed by the State Commission.

(2.) While the Revision Petitioner (hereinafter also referred to as OP(s) was Appellant before the State Commission in FA/745/2017 and OP(s) before the District Forum and the Respondent-1 (hereinafter also referred to as Complainant) was Respondent No.1 before the State Commission and Complainant before the District Forum, Respondent No.2 (hereinafter referred to as OP-3/Transport Finance Company) was Respondent No. 2 before the State Commission and OP-3 before the District Forum in CC No. 75/2014.

(3.) Notice was issued to the Respondents on 29/9/2021. Parties filed Written Arguments/Synopsis on 7/3/2022 and 20/9/2023 (Petitioner) and 1/12/2023 (Respondent No.1) respectively.