PRAMOD KHUSHWAH Vs. ORIENTAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent as detailed above, under Sec. 58 1 (b) of Consumer Protection Act 2019, against the order dtd. 18/7/2022 of the State Consumer Disputes Redressal Commission Madhya Pradesh (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No.333 of 2017, in which order dtd. 16/1/2017 of District Consumer Disputes Redressal Forum Shivpuri (hereinafter referred to as District Forum) in Consumer Complaint (CC) no. 04 of 2015 was challenged, inter alia praying for setting aside the order dtd. 18/7/2022 of the State Commission.

(2.) While the Revision Petitioner(s) (hereinafter also referred to as Complainant) was Respondent and the Respondent (hereinafter also referred to as OP) was Appellant in the said FA No. 333 of 2017 before the State Commission, the Revision Petitioner was Complainant and Respondent was OP before the District Forum in CC no. 04 of 2015.

(3.) Notice was issued to the Respondent on 29/9/2022. Parties filed Written Arguments/Synopsis on 8/8/2023 ( Petitioner) and 4/12/2023 ( Respondent) respectively.