VIRENDER AGGARWAL Vs. ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) The present Revision Petition has been filed by the Petitioner/ Complainant under Sec. 21(b) of the Consumer Protection Act, 1986 ('the Act') against the impugned order dtd. 6/7/2017, passed by the learned State Consumer Disputes Redressal Commission, Uttarakhand, Dehradun ('the State Commission') in First Appeal No. 191/2011 wherein the State Commission allowed the Appeal filed by the Respondent No.1/OP-1 against the order dtd. 29/8/2011 passed by the learned District Consumer Disputes Redressal Forum, Udham Singh Nagar, ('the District Forum') wherein the District Forum had allowed the Complaint.

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

(3.) Brief facts of the case, as per the Complainant, are that the Complainant had purchased a Jeep Bolero SLX MD ITC 2 WD registration No. UK06-M-6794 from Bajrang Motors, Dealer Rampur Road, Haldwani (Respondent No.2) on 2/9/2009, by taking loan from State Bank of India. The vehicle was insured by the agent of Oriental Insurance Co. Ltd vide cover note 3458 from 2/9/2009 to 1/9/2010 from the counter located within the dealer showroom.