NATIONAL INSURANCE CO LTD Vs. NAND LAL MALI

JUDGEMENT

(1.) HEARD .

(2.) IT is submitted by ld. counsel for the petitioner, that impugned order passed by the State Commission, while deciding the petitioner's appeal is non -speaking one and State Commission has not given any reasons whatsoever, as on what basis it has dismissed the appeal.

(3.) RESPONDENT /Complainant had filed a Consumer Complaint under Section 12 of the Consumer Protection Act, 1986 (for short, 'Act') against Petitioner alleging deficiency on its part.