LIFE INSURANCE CORPORATION Vs. PURBITA GUPTA

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent as detailed above, under Sec. 58 of Consumer Protection Act 2019, against the order dtd. 18/1/2020 of the State Consumer Disputes Redressal Commission Tripura (hereinafter referred to as the 'State Commission'), in Case No. A/22 of 2019 in which order dtd. 28/6/2019 of West Tripura District Consumer Disputes Redressal Forum (hereinafter referred to as District Forum) in Consumer Complaint (CC) no. 70 of 2018 was challenged, inter alia praying staying the order dtd. 18/1/2020 and 28/6/2019 of the State Commission and District Forum respectively.

(2.) While the Revision Petitioner (hereinafter also referred to as OP) was Appellant and the Respondent (hereinafter also referred to as Complainant) was Respondent in the said FA No. 22 of 2019 before the State Commission, the Revision Petitioner was OP and Respondent was Complainant before the District Forum in CC no. 70 of 2018.

(3.) Notice was issued to the Respondent on 16/10/2020. Parties filed Written Arguments/Synopsis on 23/8/2022 ( Petitioner ) and 14/2/2023 ( Respondent ) respectively.