State Consumer Disputes Redressal Commission
Sh. Nand Lal. vs Shri Ram General Insurance Co. Ltd. & ... on 27 February, 2015
H.P. STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
SHIMLA.
First Appeal No.369/2014
Date of Presentation: 22.10.2014
Date of Decision: 27.02.2015
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Nand Lal son of Shri Devi Ram,
R/o House No.198, Anand Vihar Colony,
Saproon, Tehsil & District Solan, H.P.
........... Appellant.
Versus
1.Shriram General Insurance Company Ltd., E-8, EPIP RIICO Industrial Area, Sitapura, Jaipur (Rajasthan) - 302 022 (India), Through its Managing Director.
2. Shriram General Insurance Company Ltd., Kachi Ghati, Shimla, District Shimla, H.P. ........... Respondents.
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Coram Hon'ble Mr. Justice Surjit Singh, President Hon'ble Mrs. Prem Chauhan, Member Hon'ble Mr. Vijay Pal Khachi, Member Whether approved for reporting?1 For the Appellant: None.
For the Respondents: Mr. P.S. Chandel, Advocate.
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1Whether Reporters of the local papers may be allowed to see the order? Nand Lal vs. Shriram General Insurance Company Ltd. & Anr.
(F.A. No.369/2014) _____________________________________________________________________ O R D E R:
Justice Surjit Singh, President (Oral) Nobody appears for the appellant. So the appeal is dismissed, in default of appearance of the appellant.
2. A copy of the order be sent to each of the parties, free of cost, as per Rules.
(Justice Surjit Singh) President (Prem Chauhan) Member (Vijay Pal Khachi) Member February 27, 2015.
*DC Dhiman* Page 2 of 2