TATA AIG GENERAL INSURANCE COMPANY Vs. SURENDER KUMAR

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner(s) against Respondent as detailed above, under sec. 21(b) of Consumer Protection Act 1986, against the order dtd. 9/12/2015 of the State Consumer Disputes Redressal Commission, Himachal Pradesh, Shimla (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No.196/2015 in which order dtd. 22/9/2015, District Consumer Disputes Redressal Forum, Mandi, H.P. (hereinafter referred to as District Forum) in Consumer Complaint (CC) no. 58/2014 was challenged, inter alia praying to set aside the order passed by the State Commission.

(2.) While the Revision Petitioner(s) (hereinafter also referred to as OPs) were Respondents and the Respondent (hereinafter also referred to as Complainant) was Appellant in the said FA/196/2015 before the State Commission, the Revision Petitioner(s) were OPs and Respondent was Complainant before the District Forum in the CC/58/2014.

(3.) Notice was issued to the Respondent. On account of non-appearance of the respondent despite service respondent was proceeded ex-parte. Petitioners filed Written Arguments/Synopsis on 24/12/2020 and Respondent did not file any submissions.