State Consumer Disputes Redressal Commission
Tata Aig Life Insurance Co Ltd vs Mukesh Saxsena on 10 September, 2015
Cause Title/Judgement-Entry Rajasthan State Consumer Disputes Redressal Commission Cercuit Bench Jodhpur First Appeal No. A/344/2015 (Arisen out of Order Dated 07/09/2015 in Case No. 369/2015 of District Jodhpur) 1. Tata AIG Life Insurance Co Ltd Second tal, L K tawer, chopasani road, jodhpur ...........Appellant(s) Versus 1. Mukesh Saxsena S/o Shri R K Saxsena R/o 14/60, chopasani housing board, jodhpur ...........Respondent(s) BEFORE: HON'BLE MR. Anil Kumar Mishra PRESIDING MEMBER HON'BLE MR. KAILASH SOYAL MEMBER For the Appellant: For the Respondent: ORDER अपीलार्थी की अपील 1000 रूपये व्यय पर स्वीकार कर जिला मंच के परिवाद संख्या 369:15 में पारित एकपक्षीय आदेश दिनांक 9-6-15 व इस एकपक्षीय आदेश की रिव्यू करने के लिए पेश प्रार्थना पत्र पर पारित आदेश दिनांक 7-9-15 अपास्त किये जाते हैं। जिला मंच को आदेश दिया जाता है कि वे विपक्षी/अपीलार्थी काे जबाव व साक्ष्य प्रस्तुत करने का अवसर देकर मामले का निस्ताण करें। व्यय राशि 1000 रूपये परिवादी को अदा की जावे। [HON'BLE MR. Anil Kumar Mishra] PRESIDING MEMBER [HON'BLE MR. KAILASH SOYAL] MEMBER