State Consumer Disputes Redressal Commission
Mrs. Namita Panjrath vs Religare Health Insurance Company Ltd. ... on 20 August, 2018
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION,UTTARAKHAND 176 Ajabpur Kalan,Mothrowala Road, Dehradun-248121 Final Order Revision Petition No. RP/15/2018 ( Date of Filing : 18 Aug 2018 ) (Arisen out of Order Dated 19/07/2018 in Case No. 202/2017 of District Dehradun) 1. Mrs. Namita Panjrath w/o Vipin Panjrath r/o 27 Mandir Marg, Vasant Vihar, Dehradun. Dehradun Uttarakhand ...........Appellant(s) Versus 1. Religare Health Insurance Company Ltd. & another 5th floor, 19 Chawala House, Nehru Place, New Delhi. ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE B.S. Verma PRESIDENT HON'BLE MRS. Veena Sharma MEMBER For the Petitioner: For the Respondent: Dated : 20 Aug 2018 Final Order / Judgement
Heard Sh. J.P. Kansal, learned counsel for the revisionist, on admission.
This revision petition under Section 17(1)(b) of the Consumer Protection Act, 1986 is directed against the order dated 19.07.2018 passed by the District Forum, Dehradun in consumer complaint No. 202 of 2017. By the order impugned, the District Forum has taken the written statement filed by the opposite parties on record.
The reasons for taking on record the written statement filed by the opposite parties recorded by the District Forum in the impugned order are self-speaking. The written statement was taken on record on imposition of costs of Rs. 500/-.
It is well settled that the consumer complaint should be decided on its own merit.
The Hon'ble Apex Court in Civil Appeal Diary No. 2365 of 2017; Reliance General Insurance Co. Ltd. and another Vs. M/s Mampee Timbers and Hardwares Pvt. Ltd. and another, decided on 10.02.2017, has held that the written statement filed beyond the stipulated time of 45 days' can be taken on record on payment of costs.
We do not find any infirmity in the impugned order passed by the District Forum. The revision petition lacks merit and is hereby dismissed in limine. [HON'BLE MR. JUSTICE B.S. Verma] PRESIDENT [HON'BLE MRS. Veena Sharma] MEMBER