OMPRAKASH KHANDELWAL Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This Revision Petition is filed under Sec. 21(b) of the Consumer Protection Act, 1986 (the "Act") against the Chhattisgarh State Consumer Disputes Redressal Commission, Raipur, ('the State Commission') order dtd. 24/8/2016 in FA No. 224/2016 allowing the Appeal filed by the Respondent/OP against order dtd. 7/4/2016 passed by the District Consumer Disputes Redressal Forum, Durg ('District Forum') which allowed the complaint.

(2.) As per the office report, there is 119 days delay in filing this Revision Petition. For the reasons stated in I.A. No.19028 of 2017, the delay is condoned.

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