JAYA Vs. ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) This Revision Petition has been filed under Section 21(b) of The Consumer Protection Act, 1986, hereinafter referred to as the 'Act', challenging the Order dated 18.01.2010 of The State Consumer Disputes Redressal Commission, Haryana, hereinafter referred to as the 'State Commission', passed in Appeal No. 527/2002 arising from the Order dated 31.01.2002 in Complaint Case No. 554/94.450/2001 passed by The District Consumer Disputes Redressal Forum, Rohtak, hereinafter referred to as the 'District Forum'.

(2.) The Complainant before the District Forum, M/s S. D. Industries through its Proprietor, is hereinafter being referred to as the 'Complainant Firm'.

(3.) We heard the learned Counsel for both sides, and perused the material on record.