RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. PARIMALA GOTHE

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondents as detailed above, under Sec. 21 (b) of Consumer Protection Act 1986, against the order dtd. 17/2/2022 of the State Consumer Disputes Redressal Commission Karnataka (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 60 of 206 in which order dtd. 18/11/2015 of Bengaluru IV Additional District Consumer Disputes Redressal Forum (hereinafter referred to as District Forum) in Consumer Complaint (CC) no. 1298 of 2013 was challenged, inter alia praying for setting aside the order dtd. 17/2/2022 of the State Commission.

(2.) While the Revision Petitioner (hereinafter also referred to as OP No.2) was Respondent No.2 before the State Commission and OP No.2 before the District Forum, the Respondent No.1 ( hereinafter referred to as Complainant) was Appellant before the State Commisison and Complainant before the District Forum and Respondent No.2 was Respondent No.1 before the State Commission and OP No.1 before the District Forum. For the sake of convenience, parties will also be referred to as they were arrayed before the District Forum.

(3.) Notice was issued to the Respondents on 29/8/2022. Petitioner filed Written Arguments/Synopsis on 29/1/2024. Due to non appearance despite service, respondents was proceeded ex parte.