R.P. VARMA Vs. NATIONAL INSURANCE COMPANY .LTD

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. 8/6/2015 of the State Consumer Disputes Redressal Commission, Punjab (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 915 of 2013 in which order dtd. 30/5/2013 of District Consumer Disputes Redressal Forum, Patiala (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 404 of 2012 was challenged, inter alia praying for setting aside the order dtd. 8/6/2015 of the State Commission.

(2.) While the Revision Petitioner No.1 and 2 (hereinafter also referred to as Complainant No.1 and 2) were Respondent No.1 and 2 respectively before the State Commission and Complainant No.1 and 2 before the District Forum and the Respondent No.1 and 3 (hereinafter also referred to as Opposite Party No. 1 and 3) were Opposite Party No. 1 and 3 respectively before the District Forum and Respondent No. 2 (hereinafter also referred to as Opposite Party No. 2) was Appellant before the State Commission and Opposite Party No. 2 before the District Forum.

(3.) Notice was issued to the Respondent(s) on 4/8/2016. Parties filed Written Arguments on 28/10/2023 (Petitioner) and 10/11/2021 (Respondent) respectively.