SURJIT KOUR Vs. NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) This revision petition has been filed by the complainant against the order dated 18.11.2008 and order dated 8.12.2009 of the Chhattisgarh State Consumer Disputes Redressal Commission, (in short' the State Commission').

(2.) Petitioner's case is that the District Consumer Disputes Redressal Forum, Rajnandgaon, (in short 'the District Forum') vide order dated 30.4.2008 allowed the insurance claim of Rs.9,68,500/- but state Commission in the appeal filed by the opposite party reduced it too Rs.8,33,500/- vide its order dated 18.11. 2008 whereas the surveyor had assessed the loss of Rs.11,40,000/-. A review petition was filed before the state Commission to review its order dated 18.11. 2008 and the same was rejected vide order dated 8.12.2009 by the state Commission.

(3.) Hence the revision petition.