ECGC LTD. Vs. MEENAKSHI SAXENA

JUDGEMENT

(1.) Respondent no. 1 & 2 filed a consumer complaint against the petitioner opposite party and Punjab National Bank alleging deficiency in service on the part of the petitioner opposite party in relation to the insurance cover purchased by the complainants to cover the payment of goods exported by the complainants to the foreign buyers.

(2.) The complaint was allowed by the District Forum vide order dated 12.10.2006. Operative portion of the order is reproduced as under:

(3.) The opposite parties being aggrieved of the order of the District Forum preferred separate appeals. The appeals were dismissed by the State Commission vide order dated 28.08.2012. The revision petition preferred by the present petitioner was also dismissed by the National Commission.