INDRA DHAR Vs. RELIANCE INSURANCE CO

JUDGEMENT

(1.) This is a review petition.

(2.) The petitioner/complainant, Shri Indra Dhar heard. As he was not in the knowledge of the authority reported in United India Insurance Co. Ltd. Vs. Santro Devi & Ors. passed by Supreme Court on 02-12-2008, therefore, we decided the case against the petitioner. The petitioner has now produced the above said authority. Petitioner as well as counsel for respondent-Reliance Insurance Co., have cited paras Nos.13, 14 & 15 which are reproduced as hereunder:

(3.) Counsel for respondent-insurance company submits that this is a case under the Consumer Protection Act, 1986 whereas the case of Santro Devi was a case under Workmen's Compensation Act. It pertained to a third party claim.