RELIANCE GENERAL INSURANCE COMPANY LTD. Vs. DEVA RAM

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent as detailed above, under Sec. 58 (b) of Consumer Protection Act 2019, against the order dtd. 27/1/2023 of the State Consumer Disputes Redressal Commission Rajasthan (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 301 of 2014 in which order dtd. 12/6/2014 of Sirohi District Consumer Disputes Redressal Forum (hereinafter referred to as District Forum) in Consumer Complaint (CC) no. 104 of 2013 of was challenged.

(2.) While the Revision Petitioner(s) (hereinafter also referred to as OP) was Appellant and the Respondent (hereinafter also referred to as Complainant ) was Respondent in the said FA No. 301 of 29014 before the State Commission, the Revision Petitioner was OP and Respondent was Complainant before the District Forum in CC No. 104 of 2013.

(3.) Notice was issued to the Respondent(s) on 5/7/2023. Both the parties filed Written Arguments/Synopsis on 16/2/2024.