NATIONAL INSURANCE COMPANY LIMITED Vs. SHARVAN KUMAR JAIN

JUDGEMENT

(1.) These three (3) revision petitions No. 2139 of 2019, No. 2140 of 2019 and No. 2141 of 2019 have been filed under Sec. 21(b) of The Consumer Protection Act, 1986 in challenge to the three separate impugned Orders dtd. 6/5/2019 passed by the State Commission in separate three (3) first appeals No. 169 of 2015, No. 167 of 2015 and No. 168 of 2015 respectively arising out of the Order dtd. 26/2/2015 of the District Commission in separate three(3) consumer complaints No. 191 of 2013, No. 232 of 2013 and No. 190 of 2013 respectively.

(2.) It appears that the separate three (3) complaints were filed by the complainant-Sharvan Kumar Jain before the District Commission which were dismissed vide its Orders dtd. 26/2/2015 holding that the complainant is not entitled to any relief.

(3.) Feeling aggrieved by the same, separate three (03) appeals were filed in the State Commission but they were allowed by the State Commission vide its separate impugned Orders dtd. 6/5/2019 setting aside the Orders passed by the District Commission holding that the petitioner insurance co. has wrongly repudiated the mediclaims of the complainant.