(1.) This review application has been filed under section 22(2) of the Consumer Protection Act, 1986 by the complainant Shakir Ali, seeking review of the order dated 06.03.2017, passed by this Commission in RP No. 819/201, "Oriental Insurance Company vs. Shakir Ali And Anr.," vide which, the said revision petition was allowed, the orders passed by the State Commission and the District Forum were set aside and the consumer complaint filed by the review applicant was ordered to be dismissed. The complainant had claimed compensation from the Opposite Party (OP) Insurance Company for damage to his truck in an accident. It was held that the Insurance company was not liable to pay the claim to the complainant/owner of the vehicle, since the licence possessed by the person driving the vehicle at the time of the incident, was found to be a fake document.
(2.) It has been stated in the review application that following the order dated 06.03.2017 passed by this Commission, the review applicant/complainant challenged the same by way of SLP No. 13953/2017 before the Hon'ble Supreme Court of India. However, the said SLP was dismissed by the Hon'ble Apex Court as per their order dated 04.05.2017, which states as follows:-
(3.) The review applicant/complainant filed a review petition (C) No. 2287/2017 before the Hon'ble Apex Court, seeking review of the above order dated 04.05.2017. However, the said review petition was also dismissed vide order dated 22.11.2017, which states as follows:-