NATIONAL INSURANCE CO. LTD. Vs. REENA SHARDA

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. 22/12/2017 of the State Consumer Disputes Redressal Commission, Rajasthan (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 147/2016 in which order dtd. 8/7/2016 of District Consumer Disputes Redressal Forum, Jodhpur (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 512/2015 was challenged, inter alia praying for setting aside the order passed by the State Commission and restoring the order passed by the District Forum.

(2.) While the Revision Petitioners (hereinafter also referred to as OP/Insurance Company) were Respondents before the State Commission and Opposite Parties before the District Forum and the Respondents (hereinafter also referred to as Complainants) were Appellants before the State Commission in FA/147/2016 and Complainants before the District Forum in Complaint No. 512/2015.

(3.) Notice was issued to the Respondents on 22/6/2018. Parties filed Written Arguments on 26/6/2020 (Petitioner) and 10/2/2020 and 10/10/2023 (Respondents) respectively.