ORIENTAL INSURANCE COMPANY LIMITED Vs. MD. ISRAIL

JUDGEMENT

(1.) The present Revision Petition has been filed by the Petitioner under Sec. 21(b) of the Consumer Protection Act, 1986 (the 'Act') against impugned order dtd. 10/12/2012, passed by the State Consumer Disputes Redressal Commission, Jharkhand, (the 'State Commission') in First Appeal No. 237/2010. In this appeal, the Appeal of Petitioners/Opposite Parties (OPs) was allowed in part and reduced the compensation from Rs.1,00,000.00 to Rs.75,000..00 Vide the Order dtd. 4/6/2010, the District Consumer Disputes Redressal Forum, Dhanbad (the 'District Forum') in Consumer Complaint No. 308 of 2009 allowed the complaint filed by the Complainant/Respondent in part.

(2.) There was 21 days delay in filing the Revision Petition. Vide Order dtd. 12/2/2014, this Commission condoned the delay.

(3.) For the convenience, the parties are referred to as placed in the original Complaint filed before the District Forum.