ANNAMMA ABRAHAM Vs. ORIENTAL INSURANCE COMPANY LIMITED

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. 9/2/2017 of the State Consumer Disputes Redressal Commission Chhatisgarh (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 675 of 2016 in which order dtd. 5/10/2016 of Raipur District Consumer Disputes Redressal Forum (hereinafter referred to as District Forum) in Consumer Complaint (CC) no. 76 of 2015 was challenged, inter alia praying for setting aside the order dtd. 9/2/2017 of the State Commission.

(2.) While the Revision Petitioner(s) (hereinafter also referred to as Complainant) was Appellant before the State Commission and Complainant before the District Forum, the Respondent (hereinafter also referred to as OP) was Respondent before the State Commission and OP before the District Forum.

(3.) Notice was issued to the Respondent on 18/12/2017. Parties filed Written Arguments/Synopsis on 21/8/2023 ( Petitioner ) and 17/11/2023 ( Respondent ) respectively. Reply to the RP has also been filed by the respondent.