UNITED INDIA INSURANCE COMPANY LTD. Vs. MANJULA

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondents as detailed above, under Sec. 58 (1) (b) of Consumer Protection Act 2019, against the order dtd. 12/10/2020 of the State Consumer Disputes Redressal Commission Karnataka (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 357 of 2020 in which order dtd. 30/1/2020 of Mysore District Consumer Disputes Redressal Forum (hereinafter referred to as District Forum) in Consumer Complaint (CC) no. 351 of 2019 was challenged.

(2.) While the Revision Petitioner (hereinafter also referred to as OP) was Appellant before the State Commission and OP before the District Forum, the Respondents (hereinafter also referred to as Complainants ) were Respondents before the State Commission and Complainants before the District Forum in CC No. 351 of 2019.

(3.) Notice was issued to the Respondents on 23/7/2021. Parties filed Written Arguments/Synopsis on 20/7/2021( Petitioner ) and 29/1/2024 respectively (respondent).