State Consumer Disputes Redressal Commission
The Manager Tata Aig Life Insurance Co ... vs Sabeel on 30 October, 2017
Daily Order KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION SISUVIHARLANE VAZHUTHACAUD THIRUVANANTHAPURAM APPEAL.NO.259/2015 JUDGMENT DATED : 10.11.2017 (Appeal filed against the order in CC.No.417/2014 on the file of CDRF, Malappuram, order dated : 28.02.2015) PRESENT JUSTICE SHRI.S.S.SATHEESACHANDRAN : PRESIDENT SRI.V.V.JOSE : MEMBER APPELLANTS/OPPOSITE PARTIES The Manager, Tata AIG General Insurance Company Limited, 1st floor, City Mall, Opposite YMCA, Kannur Road, Kozhikode represented by its Senior Manager-Claims, Tata AIG General Insurance Co.Ltd, 2nd Floor,SamsonTowers, No.403-L, Pantheon Road, Egmore,Chennai By Advocate Sri.M.Nizamudeen RESPONDENTCOMPLAINANT Sabeel, S/o Hussain, Thanduparakkal House, Mampad Town (PO), Malappuram By Advocate Sri.Abdul Shukkur Arakkal Abdulla N.M ORDER
JUSTICE SHRI. S.S.SATHEESACHANDRAN: PRESIDENT Heard in part. Exparte order passed against the opposite party in the complaint is challenged in this appeal. Complainant/respondent is amenable for remanding the case setting aside the exparte Order subject to terms. Appellant to pay cost of Rs.6000/- to the respondent/Complainant for setting aside the exparte order, to have a decision of the complaint on merits. Cost ordered to be paid to the counsel appearing for respondent/complainant within a week and memo of acknowledgment to be filed.
Call on 10.11.2017 JUSTICE S.S.SATHEESACHANDRAN: PRESIDENT V.V.JOSE : MEMBER JUDGMENT 10.11.2017 JUSTICE SHRI. S.S.SATHEESACHANDRAN: PRESIDENT
Read the Order dated 30.10.2017. Cost ordered paid to the counsel for complainant. Memo evidencing payment also produced. Order of the lower forum is set aside with direction to dispose the complaint case expeditiously after affording reasonable opportunity to both sides to lead evidence.
JUSTICE S.S.SATHEESACHANDRAN: PRESIDENT
V.V.JOSE : MEMBER
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THE KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSIION
VAZHUTHACAUDE,
THIRUVANANTHAPURAM
JUDGMENT IN A.259/2015
DATED :10.11.2017