NAVEEN SHARMA Vs. NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) Requirement of removal of Office objections is dispensed with.

(2.) These Revision Petitions, under Section 21(b) of the Consumer Protection Act, 1986 (for short "the Act"), by the Complainant, are directed against two different orders, both dated 22.02.2016, passed by the Himachal Pradesh State Consumer Disputes Redressal Commission at Shimla (for short "the State Commission") in First Appeals No. 273 and 272 of 2014. By the impugned orders, the State Commission has affirmed the orders, dated 26.05.2014, passed by the District Consumer Disputes Redressal Forum, Mandi (for short "the District Forum") in Complaint Cases No. 24 and 23 of 2013, and has, thus, dismissed the Appeals, preferred by the Petitioner herein. By the said orders, while holding that the loss, for which indemnification was sought by the Complainant, having occurred during the "maintenance period", was not covered under the policies in question, the District Forum had dismissed the Complaints.

(3.) Since both the Complaints, between the same parties, except for some variation in the amounts indicated therein, involve a common issue and similar facts and the Forums below have also disposed of the Complaints/Appeals on similar lines, though by separate orders, these Revision Petitions are being disposed of by this common order. However, for the sake of convenience, Revision Petition No. 2229 of 2017 is treated as the lead case and the facts enumerated hereinafter are also taken from the same, which would govern both the cases.