SAGAR PACKAGING Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) The present First Appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 ('the Act') against the Order dtd. 14/2/2017 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula ('the State Commission'), in Consumer Complaint No. 88 of 2014, wherein the Complaint filed by the Appellant was dismissed.

(2.) For convenience, the parties involved in this matter are referred to as mentioned in the Complaint before the State Commission. "M/s Sagar Packaging" is recognized as the Complainant (Appellant herein). "The Oriental Insurance Co. Ltd,' is denoted as the Respondent No.1/Opposite Party No. 1/ the Insurer (OP-1) and 'Oriental Bank of Commerce is acknowledged as the Respondent No.2/Opposite Party No.2 (OP-2).

(3.) As per the report of Registry, there is 57 days delay in filing the Appeal and the same was condoned vide order dtd. 18/3/2019.