TULI INTERNATIONAL Vs. NEW INDIA ASSURANCE 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 10.01.2011 of The State Consumer Disputes Redressal Commission, Haryana, hereinafter referred to as the 'State Commission', passed in Appeal No. 2655 of 2006 arising from the Order dated 10.10.2006 in Complaint Case No. 367 of 2004 passed by The District Consumer Disputes Redressal Forum, Panipat, hereinafter referred to as the 'District Forum'.

(2.) The Petitioner herein, Tuli International, a Partnership Firm, was the Complainant before the District Forum and the Opposite Party No. 1 before the State Commission, and is hereinafter being referred to as the 'Complainant Firm'.

(3.) In respect of the Consignee Company, this Commission, vide its Order dated 04.04.2014, had directed that: