State Consumer Disputes Redressal Commission
Rajinder Paul Singh S/O Shri Sewak Singh vs The Oriental Insurance Company Limited on 23 November, 2009
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
S.C.O. NO. 3009-10, SECTOR 22-D, CHANDIGARH.
First Appeal No.1243 of 2004
Date of institution : 11.10.2004
Date of decision : 23.11.2009
Rajinder Paul Singh s/o Shri Sewak Singh, resident of H.No.B-11/8, Tafazal Pura,
Tehsil and District Patiala.
.......Appellant
Versus
The Oriental Insurance Company Limited, Sai Market, Lower Mall, Patiala
through its Divisional Manager.
......Respondent
First Appeal against the order dated 9.9.2004 of the District Consumer Disputes Redressal Forum, Patiala.
Before :-
Hon'ble Mr. Justice S.N. Aggarwal President.
Lt. Col. Darshan Singh (Retd.), Member. Shri Piare Lal Garg, Member. Present :-
For the appellant : Shri A.S. Bakshi, Advocate. For the respondents : Shri Rahul Sharma, Advocate for Mrs. Veena A. Talwar, Advocate.
JUSTICE S.N. AGGARWAL, PRESIDENT:
For order, see First Appeal No.1223 of 2004 (The Oriental Insurance Company Limited v. Rajender Pal Singh).
(JUSTICE S.N. AGGARWAL) PRESIDENT (LT. COL. DARSHAN SINGH [RETD.]) MEMBER November 23, 2009 (PIARE LAL GARG) Bansal MEMBER First Appeal No. of 200. 2