LOK NATH Vs. ORIENTAL INSURANCE CO .LTD

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent as detailed above, under Sec. 21(b) of Consumer Protection Act, 1986, against the order dtd. 22/11/2018 of the State Consumer Disputes Redressal Commission, Punjab (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 253/2018 in which order dtd. 15/6/2017 of District Consumer Disputes Redressal Forum, Ludhiana (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 334 of 19/5/2015 was challenged, inter alia praying for setting aside the order dtd. 15/6/2017 passed by the District Forum and order dtd. 22/11/2018 passed by the State Commission.

(2.) While the Revision Petitioner(s) (hereinafter also referred to as Complainant) was Appellant before the State Commission and Complainant before the District Forum and the Respondent (hereinafter also referred to as OP/Insurance Company) was Respondent before the State Commission and Opposite Party before the District Forum. Notice was issued to the Respondent on 27/3/2019. Parties filed Written Arguments on 10/11/2022 (Petitioner) and 13/2/2023 (Respondent) respectively.

(3.) Brief facts of the case, as presented by the Complainant and as emerged from the RP, Order of the State Commission, Order of the District Commission and other case records are that: -