INDIAN OVERSEAS BANK Vs. S S ENTERPRISE

JUDGEMENT

(1.) The complainant who is Respondent No.1 in these Revision Petitions preferred a Consumer Complaint before the District Forum impleading Indian Overseas Bank, Universal Sampo General Insurance Co. Ltd. and M/s. Protocol Surveyor & Engineer Pvt. Ltd. as the Opposite Parties in the complaint. The complaint related to a claim on account of the loss suffered by the complainant in a fire which broke out in his manufacturing unit. The Consumer Complaint was decided by the District Forum vide order dated 10.08.2016, which, to the extent it is relevant, reads as under:

(2.) An appeal was preferred by the complainant against the above referred order of the District Forum. Vide order dated 12.11.2018, the State Commission allowed the appeal and directed as under:

(3.) Being aggrieved from the order of the State Commission, the Indian Overseas Bank as well as the insurer filed two separate Revision Petitions.