ORIENTAL INSURANCE CO. LTD Vs. BHOLA SINGH

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent as detailed above, under Sec. 21 of Consumer Protection Act 1986, against the order dtd. 28/12/2015 of the State Consumer Disputes Redressal Commission Chhattisgarh (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 323 of 2015 in which order dtd. 8/6/2015 of Korba District Consumer Disputes Redressal Forum (hereinafter referred to as District Forum) in Consumer Complaint (CC) no. 14/81 was challenged, inter alia praying for setting aside the order dtd. 28/12/2015 of the State Commission.

(2.) While the Revision Petitioner (hereinafter also referred to as OP) was Appellant and the Respondent (hereinafter also referred to as Complainant) was Respondent in the said FA No. 323 of 2015 before the State Commission, the Revision Petitioner was OP and Respondent was Complainant before the District Forum in CC no. 14/81.

(3.) Notice was issued to the Respondent on 1/8/2016. Parties filed Written Arguments/Synopsis on 3/9/2023 ( Petitioner ) and 6/9/2023 (respondent).