UNITED INDIA INSURANCE CO LTD Vs. SRILAL MEENA

JUDGEMENT

(1.) This revision is directed against the order dated 26.11.2013 passed by State Consumer Disputes Redressal Commission Rajasthan, Jaipur ( in short, the State Commission) whereby the State Commission dismissed the appeal No. 339/12 preferred by the petitioner insurance company.

(2.) Sh. Shivansh Pandya, Advocate, learned counsel for the petitioner has contended that the impugned order of the State Commission is not sustainable for it is a non-speaking order wherein the pleas taken by the appellant in the appeal have not been addressed to. Thus, it is urged that the impugned order be set aside and the matter be remanded back to the State Commission for hearing of appeal on merits.

(3.) Sh. K. Vijayan, Advocate, learned counsel for the respondent on the contrary has argued in support of the impugned order and submitted that it has been passed after taking into account overall facts and evidence as also the reasoned order passed by the District Forum. Thus, he has urged for dismissal of revision petition.