NATIONAL INSURANCE CO LTD Vs. SHANTI SUGAR INDUSTRIES

JUDGEMENT

(1.) This appeal is directed against the order of the State Commission dated 27.9.2017 whereby the consumer complaint filed by the respondent / complainant was allowed.

(2.) Earlier, the complaint filed by the respondent was allowed by the State Commission vide its order dated 31.8.2015. An appeal was preferred by the appellant against the aforesaid order of the State Commission. The appeal was disposed of by this Commission vide its order dated 19.7.2016, which to the extent it is relevant reads as under:

(3.) It transpired during the course of hearing that though the complainant filed the affidavit of its expert, no interrogatories were submitted by the appellant for being answered by the said expert. No expert was examined by the appellant nor did it file the affidavit of an expert before the State Commission.