NATIONAL INSURANCE CO. LTD. Vs. SUNRISE BIO FUEL

JUDGEMENT

(1.) These two Revision Petitions are filed under Sec. 21(b) of the Consumer Protection Act, 1986 (the 'Act') against order dtd. 26/5/2016, passed by Rajasthan State Consumer Disputes Redressal Commission, Jaipur ('State Commission') in FA Nos.781 and 782 of 2013 respectively wherein the State Commission allowed the Appeals and set aside the District Consumer Disputes Redressal Forum, Nagaur (District Forum) order in CC Nos.229 and 233 of 2012 dtd. 2/7/2013 wherein the Complaints were dismissed with costs.

(2.) Since the facts and questions of law involved in both Revision Petitions are substantially similar, except for minor variations in dates and events, both the petitions are being disposed of by this common Order. For ease of reference, RP No.2572 of 2016 is considered as the lead case, and the facts below are drawn from CC No. 229/2012.

(3.) For convenience, the parties involved in this matter are referred to as per the Complaint before District Forum. "M/s. Sunrise Bio Fuel through Partners Rajpal Singh and Rakesh Kumar" is referred to as the Complainant and "Bank of Baroda' is Opposite Party No.1 (OP-1) and National Insurance Company is Opposite Party No.2 (OP2).