State Consumer Disputes Redressal Commission
Iffco Tokio General Insurance Company ... vs Barinderjit Singh & Ors. on 8 June, 2011
2nd Bench
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB
SECTOR 37-A, DAKSHIN MARG, CHANDIGARH.
First Appeal No.698 of 2011.
Date of Institution: 26.04.2011.
Date of Decision: 08.06.2012.
IFFCO Tokio General Insurance Company Limited, Iffco House, 3rd Floor, 34,
Nehru Place, New Delhi-110 019, through its Manager.
.....Appellant.
Versus
1.Barinderjit Singh, aged about 20 years, S/o Sh. Darshan Singh, Resident of Village Kalajhar, Sub Tehsil Bhawanigarh, District Sangrur.
....Respondent/Complainant.
2. The Kalajhar Co-operative Agriculture Service Society Limited, Village Kalajhar, Sub Tehsil Bhawanigarh, Tehsil and District Sangrur, through its Secretary.
3. Sukhwinder Singh Son of Sh. Bachan Singh, Agent of IFFCO Tokio General Insurance Company Limited, Resident of village Channo, Sub Tehsil Bhawanigarh, Tehsil and District Sangrur.
...Performa Respondents.
First Appeal against the order dated 21.01.2011 of the District Consumer Disputes Redressal Forum, Sangrur.
Before:-
Shri Inderjit Kaushik, Presiding Member. Shri Piare Lal Garg, Member.
Present:- Sh. Sandeep Suri, Advocate, counsel for the appellant.
Sh. Pankaj Katia, Advocate, counsel for respondent no.1. Respondents no.2 & 3 Exparte.
INDERJIT KAUSHIK, PRESIDING MEMBER:-
For order, see F.A. No.695 of 2011 (IFFCO Tokio General Insurance Company Limited Vs Mukand Singh & Ors.).
(Inderjit Kaushik) Presiding Member (Piare Lal Garg) Member June 08, 2012.
(Gurmeet S)