NATIONAL INSURANCE CO. LTD Vs. SHEELA DEVI MITTAL

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. 24/9/2018 of the State Consumer Disputes Redressal Commission Delhi (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 1226 of 2013 in which order dtd. 6/8/2013 of District Consumer Disputes Redressal Forum Central Delhi (hereinafter referred to as District Forum) in Consumer Complaint (CC) no. 242 of 2011 was challenged, inter alia praying for setting aside the order dtd. 24/9/2018 of the State Commission.

(2.) While the Revision Petitioner (hereinafter also referred to as OP) was Respondent before the State Commission and OP before the District Forum, the Respondent (hereinafter also referred to as Complainant) was Appellant before the State Commission and Complainant before the District Forum.

(3.) Notice was issued to the Respondent on 21/2/2019. Parties filed Written Arguments/Synopsis on 4/3/2024 ( Petitioner ) and 28/1/2024 ( respondent ) respectively.