UNITED INDIA INSURANCE COMPANY LTD Vs. JAWAHAR LAL

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent as detailed above, under Sec. 21(b) of Consumer Protection Act 1986, against the order dtd. 19/3/2019 of the State Consumer Disputes Redressal Commission, Himachal Pradesh, Shimla (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 252/2017 in which order dtd. 4/8/2017, District Consumer Disputes Redressal Forum, Shimla (hereinafter referred to as District Forum) in Consumer Complaint (CC) no. 285/2015 was challenged, inter alia praying to set aside the order passed by the State Commission.

(2.) While the Revision Petitioner (hereinafter also referred to as OP) was Respondent before the State Commission and OP before the District Forum, the Respondent (hereinafter also referred to as complainant) was Appellant before the State Commission and complainant before the District Forum.

(3.) Notice was issued to the Respondent. On account of absence of respondent despite service, vide order dtd. 8/11/2023, respondent was proceeded ex-parte. Petitioner/OP filed Written Arguments/Synopsis on 7/11/2023.