ORIENTAL INSURANCE COMPANY LIMITED Vs. RAJANI SAXENA

JUDGEMENT

(1.) This Revision Petition No.460 of 2021 is filed under Sec. 58(1)(b) of the Consumer Protection Act, 2019 ('the Act') against impugned order dtd. 24/2/2021 passed by the State Consumer Disputes Redressal Commission, UP, Lucknow (State Commission) in FA No. 630/2018 wherein the State Commission dismissed the Appeal and affirmed the order of District Consumer Disputes Redressal Forum, Sambhal Bahjoi ('District Forum') dtd. 7/3/2018 wherein the District Forum partly allowed the Complaint.

(2.) As per office report, there is 13 days delay in filing the Revision Petition. As delay occurred during the suspended period of limitation on account of Covid-19 by the Hon'ble Supreme Court, this Revision Petition is treated to have been filed within limitation.

(3.) For convenience, the parties involved in this matter are referred to as mentioned in the Complaint before the District Forum. "Smt. Rajani Saxena" is denoted as the Complainant. "The Oriental Insurance Co. Ltd,' is denoted as the Opposite Party (OP).