HARSHVARDHAN SANCHETI Vs. MAX LIFE INSURANCE CO. LTD.

JUDGEMENT

(1.) The present First Appeal (FA) has been filed by the Appellant against Respondent as detailed above, under Sec. 19 of Consumer Protection Act 1986, against the order dtd. 3/3/2020 of the State Consumer Disputes Redressal Commission, West Bengal, Kolkata (hereinafter referred to as the 'State Commission'), in Consumer Complaint (CC) No. 885/2018 inter alia praying for directing the OP to:-

(2.) While the Appellant was Complainant and the Respondent was Opposite Party (OP) in the said CC No. 885/2018 before the State Commission. Notice was issued to the Respondent on 12/2/2021. Parties filed Written Arguments/Synopsis on 15/3/2022 (Appellant) and 2/9/2022 (Respondent) respectively.

(3.) Brief facts of the case, as emerged from the FA, Order of the State Commission and other case records are that: