BHARAT S. SHAH Vs. NATIONAL INSURANCE CO. LTD

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioners against Respondent as detailed above, under Sec. 21(b) of Consumer Protection Act, 1986, against the order dtd. 18/6/2013 of the State Consumer Disputes Redressal Commission, Gujarat (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 384 of 2010 in which order dtd. 15/2/2010 of District Consumer Disputes Redressal Forum, Ahmedabad (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 285/2006 was challenged, inter alia praying for setting aside the impugned order dtd. 18/6/2013 passed by the State Commission.

(2.) While the Revision Petitioners (hereinafter also referred to as Complainants) were Respondents before the State Commission and Complainants before the District Forum and the Respondent (hereinafter also referred to as Opposite Party (OP) was Appellant before the State Commission in FA/384/2010 and OP before the District Forum in Complaint No. 285/2006.

(3.) Notice was issued to the Respondent on 18/11/2013. Parties filed Written Arguments in August 2017 and additional submissions filed on 13/3/2024 (Petitioners) and 7/2/2018 (Respondent) respectively. Delay in filing the Revision Petition was condoned.