State Consumer Disputes Redressal Commission
Kam Raj Sharma vs National Insurance Company Limited And ... on 2 April, 2013
BEFORE DISTRICT CONSUMER DISPUTES REDRESSAL FORUM SOLAN, H
H.P. STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
SHIMLA.
Revision
Petition No: 01/2013.
Date
of Decision: 02.04.2013.
Kam Raj Sharma S/o
Shri Dev Raj Sharma,
Resident of Village
Kuhal, P.O. Deothi,
Tehsil Rampur, District
Shimla, H.P.
Petitioner.
Versus
1. National Insurance Company Limited,
Through its Divisional Manager,
Himland Hotel,
Circular Road, Shimla.
2. The National Insurance Company,
Through its Branch Manager,
Branch Office Main Market, Tapri,
District Kinnaur, H.P.
Respondents.
......................................................................................................
Coram
Honble
Mr. Justice (Retd.) Surjit Singh, President
Honble
Mr. Chander Shekhar Sharma, Member
Honble Mrs. Prem Chauhan, Member.
Whether approved for reporting?[1] For the Petitioner: Ms. Madhurika Verma, Advocate.
For the Respondents: Mr. Anil Tomer, Advocate.
O R D E R:
Justice (Retd.) Surjit Singh, President (Oral) Heard. Present revision petition is directed against the order dated 26.11.2012, of learned District Consumer Disputes Redressal Forum, Shimla, whereby revision petitioners complaint, under Section 12 of the Consumer Protection Act, 1986, which he filed against the respondents, has been dismissed in default of her appearance.
2. It is stated in the revision petition that the petitioner had engaged a counsel who could not appear because of her having got stuck up in the district courts, where a large number of cases, in which the said counsel was to appear, were listed.
3. In view of the above stated explanation, which has not been controverted, revision petition is allowed and the impugned order set aside. Complaint filed by the revision petitioner is restored to file.
4. Parties are directed to appear before the learned District Consumer Disputes Redressal Forum, Shimla on 22.04.2013.
5. One copy of this order be sent to each of the parties, free of cost, as per Rules.
(Justice Surjit Singh) President (Chander Shekhar Sharma) Member (Prem Chauhan) Member April 02, 2013.
N Mehta) [1] Whether reporters of the local papers may be allowed to see the order?