ORIENTAL INSURANCE CO. LTD Vs. DIPAK CHANDRA KAR

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. 18/8/2017 of the State Consumer Disputes Redressal Commission, Tripura (hereinafter referred to as the 'State Commission'), in Case No. A.21.2016 in which order dtd. 5/4/2016 of District Consumer Disputes Redressal Forum, West Tripura, Agartala (hereinafter referred to as District Forum) in Case No. CC/01 of 2015 was challenged, inter alia praying for setting aside the impugned order dtd. 18/8/2017 passed by the State Commission in A.21/2016.

(2.) While the Revision Petitioner(s) (hereinafter also referred to as OP/Insurance Company) was Appellant before the State Commission and OP-1 and 2 before the District Forum and the Respondent No.1 (hereinafter also referred to as Complainant) was Respondent No.1 before the State Commission and Complainant before the District Forum and Respondent No. 2 (hereinafter referred to as OP-3/Hind Motors) was Respondent No. 2 before the State Commission. and OP-3 before the District Forum. Notice was issued to the Respondent(s) on 19/9/2018. Petitioner filed Written Arguments on 7/10/2023. On account of absence despite service, Respondents were proceeded ex parte vide order dtd. 7/12/2023.

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