LIC OF INDIA Vs. SURENDRA PRATAP NARAYAN SINGH

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioners against Respondents as detailed above, under Sec. 21(b) of Consumer Protection Act 1986, against the order dtd. 6/12/2016 of the State Consumer Disputes Redressal Commission, Bihar (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No 361/2015 in which order dtd. 15/9/2015 of District Consumer Disputes Redressal Forum, Motihari (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 168/2012 was challenged, inter alia praying for quashing/setting aside the impugned order dtd. 6/12/2016 passed by the state Commission and dismissing the consumer complaint No. 168/2012 before the District Forum.

(2.) While the Revision Petitioner(s) (hereinafter also referred to as OPs/Insurance Company) was Appellant before the State Commission and OP-1 before the District Forum and the Respondent No.1 (hereinafter also referred to as complainant) was Respondent before the State Commission and complainant before the District Forum. Respondent No.2 (hereinafter referred to as OP-2/Bank) was not a party before the State Commission and was OP-2 before the District Forum.

(3.) Notice was issued to the Respondent(s) on 13/4/2018. Petitioner submitted hard copy of written arguments before the Bench on 18/12/2023.