JAIPRAKASH GUPTA Vs. BRANCH MANAGER NATIONAL INSURANCE COMPANY

JUDGEMENT

(1.) The complainant-decree holder has filed this application under Sec.27 of the Consumer Protection Act, 1986 (for short the 'act') for initiation of the proceedings under Sec.27 of the Act for non-compliance of the order dated 23.3.1999 passed in Appeal No.363/1995 by this Commission.

(2.) Learned Counsel submits that Sec.27 is a penal provision and is in nature of contempt for failure or omission to comply any order passed by the District Forum, the State Commission or the National Commission, as the case may be.

(3.) In the present case, the order was passed in appeal, therefore, this application for initiation of proceedings has been filed against the non- applicant. Sections 25 and 27 are primal and only provisions providing independent remedies for executing the order of Redressal Agencies within the Consumer jurisdiction.