GANTE S GOPALA S/O GANTE SHANKARAPPA Vs. MANAGER, NATIONAL INSURANCE CO LTD & ANR ; MANAGER, STATE BANK OF MYSORE

JUDGEMENT

(1.) This revision petition has been filed under section 21(b) of the Consumer Protection Act, 1986 against the impugned order dated 15. 03. 2016, passed by the Karnataka State Consumer Disputes Redressal Commission (hereinafter referred to as 'the State Commission') in First Appeal No. 2502/2011, "The Manager, National Insurance Co. Ltd. versus Gante S. Gopala", filed before them, challenging the order dated 28. 06. 2011, passed by the II Additional District Consumer Forum, Bangalore.

(2.) The only point stressed by the learned counsel for the petitioner at the time of hearing was that the impugned order dated 15. 03. 2016 has been signed by the President of the State Commission alongwith two more members, whereas the final hearing in the case had been made on 18. 0 2016 by two members of the State Commission only, and not by the President of the Commission. After preliminary hearing, notice of the petition was sent to both the respondents. The respondent No. 1, the National Insurance Company put in appearance through counsel, while the respondent No. 2 State Bank of Mysore, did not appear despite service.

(3.) A report in the matter was also called from the Registrar of the State Commission and the same was received vide letter No. KSC/ADM/135/2016 dated 21. 10. 2016 from the said Registrar.