State Consumer Disputes Redressal Commission
Lekh Raj vs United India Insurance Company Limited on 8 June, 2012
2nd Bench
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB
SECTOR 37-A, DAKSHIN MARG, CHANDIGARH.
First Appeal No.744 of 2010.
Date of Institution: 06.05.2010.
Date of Decision: 08.06.2012.
Lekh Raj, aged about 46 years, S/o Sh. Jagdish Lal, Resident of House
No.221, Ward No.10, New Abadi, Sirhind Mandi, Tehsil and District
Fetehgarh Sahib.
.....Appellant.
Versus
1.United India Insurance Company Limited, Branch/Divisional Office at Sai Market, Ankur Bhawan, Opposite Polo Ground, Post Box No.66, Patiala, Tehsil and District Patiala, through its Branch/Divisional Manager.
2. United India Insurance Company Limited, Regd. & Head Office 24, Whites Road, Chennai-600014, through its General Manager.
...Respondents.
First Appeal against the order dated 30.04.2009 of the District Consumer Disputes Redressal Forum, Fatehgarh Sahib.
Before:-
Shri Inderjit Kaushik, Presiding Member. Shri Vinod Kumar Gupta, Member.
Present:- Ms Monika Goyal, Advocate, counsel for the appellant.
Sh. Nitin Gupta, Advocate, proxy for Sh. R.C. Gupta, Advocate counsel for the respondents.
----------------------------------------- INDERJIT KAUSHIK, PRESIDING MEMBER:-
For order, see First Appeal No.802 of 2009 (United India Insurance Co. Ltd. & Anr. Vs Lekh Raj) (Inderjit Kaushik) Presiding Member (Vinod Kumar Gupta) Member June 08, 2012.
(Gurmeet S)