State Consumer Disputes Redressal Commission
Oriental Insurance Company Limited & ... vs Sham Sunder & Ors. on 23 September, 2013
FIRST ADDITIONAL BENCH
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
PUNJAB
SECTOR 37-A, DAKSHIN MARG, CHANDIGARH.
First Appeal No.152 of 2010.
Date of Institution: 03.02.2010.
Date of Decision: 23.09.2013.
1.Oriental Insurance Company Limited, Bank Bazar, Bathinda, through its Divisional Manager.
2. Oriental Insurance Company Limited, D.O. VII, 7 Red Cross-
Place, Kolkata, through its Divisional Manager.
Both through Sh. S.P.Sharma, Deputy Manager, The Oriental Insurance Company Limited, Regional Office SCO No.109-110- 111, Sector 17-C, Chandigarh.
.....Appellants.
Versus
1. Sham Sunder S/o Teja Ram, R/o House No.7473, Kartar Basti, Gali No.3, near Kali Mata Mandir, Bathinda.
....Respondent/complainant.
2. Magma Shrachi Finance Corpn. Ltd., Tinkoni, Guru Kashi Marg, Bathinda through its Manager/Authorized Person/Pardeep Bansal.
4. Imperial Motors (Authorized Dealer of Mahindra), Mansa Road, Bathinda through its Owner and Manager.
5. Raj Kumar Singla, Surveyor-cum-Loss Assessor, 88-E, Model Town, Delhi Road, near Jindal Chowk, Hissar-125005.
...Respondents.
First Appeal against the order dated 18.12.2009 of the District Consumer Disputes Redressal Forum, Bathinda. Before:-
Shri Inderjit Kaushik, Presiding Judicial Member. Shri Vinod Kumar Gupta, Member.
...................................First Appeal No.152 of 2010 2
Present:- Sh. D.P. Gupta, Advocate, counsel for the appellants.
Sh. Ashok Jindal, Advocate, counsel for respondent No.1. Sh. Divyadeep Walia, Advocate, counsel for respondent no.2.
Sh. Mukand Gupta, Advocate, counsel for respondent no.3.
Respondent no.4 Exparte.
INDERJIT KAUSHIK, PRESIDING JUDICIAL MEMBER:-
For order, see F.A. No.130 of 2010 (Sham Sunder Vs Oriental Insurance Company Limited & Ors.).
(Inderjit Kaushik) Presiding Judicial Member (Vinod Kumar Gupta) Member September 23, 2013. (Gurmeet S)