NATIONAL INSURANCE COMPANY .LTD Vs. GULJIT CHAUDHRI

JUDGEMENT

(1.) Initially the present First Appeal (FA) has been filed by the Appellant against the Respondent under Sec. 21 (a) (ii) of the Consumer Protection Act, 1986 (in short, the Act) read with Sec. 58 (1) (a) (iii) of the Act. However, on 12/10/2023, the Appellant was directed to state whether he is filing the First Appeal under the old Act or the new Act. During the hearing, learned counsel for the Appellant stated that he wishes to pursue his FA under the Old Act. Accordingly, he was granted two weeks time to modify the FA to bring it in conformity with the old Act.

(2.) The present First Appeal (FA) has been filed by the Appellant against Respondent as detailed above, under Sec. 21 (a) (ii) of Consumer Protection Act 1986, against the order dtd. 19/5/2023 of the State Consumer Disputes Redressal Commission Delhi (hereinafter referred to as the 'State Commission'), in Consumer Complaint (CC) no. 397 of 2015 inter alia praying for setting aside the order dtd. 19/5/2023 of the State Commission.

(3.) The Appellant was Opposite Party and the respondent was Complainant before the State Commission in the said CC No. 397 of 2015 before the State Commission.