IFFCO TOKIO GENL. INS. CO. LTD. 9/1, METRO TOWERS, 1, HO Vs. BHABANI PRASAD BASU & MS. SNIGDHA BASU & ANR. 7/37, BIJOYGARH, POLICE STATION

JUDGEMENT

(1.) Revision Petition, RP No. 2675/2010 has been filed by the Opposite Party (OP) Insurance Company known as IFFCO-Tokio General Insurance Company Limited, under section 21(b) of the Consumer Protection Act, 1986 against the impugned order dated 25.05.2010, passed by the West Bengal State Consumer Disputes Redressal Commission (hereinafter referred to as 'the State Commission') in First Appeal, FA/102/2010, "IFFCO-Tokio General Insurance Company Limited Vs. Bhabani Prasad Basu & Ors.", vide which, while dismissing the appeal, the order, passed by the District Forum Kolkata Unit II in consumer complaint No. CC/433/2008, filed by the present respondents, allowing the said complaint, was upheld.

(2.) Revision Petition No. 1043/2013 has been filed under section 21(b) of the Consumer Protection Act, by the same Insurance Company against the impugned order dated 21.01.2013 passed by the State Commission in FA/61/2012, "IFFCO-Tokio General Insurance Company Limited Vs. Samir Kumar Ghosh", vide which, while dismissing the appeal, the order passed by the District Forum dated 19.01.2012, in consumer complaint No. 18/2009, filed by the complainant Samir Kumar Ghosh, allowing the said complaint, was upheld.

(3.) This single order shall dispose of both the revision petitions described in the heading above and a copy of the same be placed on each file.