NATIONAL INSURANCE COMPANY LIMITED Vs. SAGAR TRADE LINKS

JUDGEMENT

(1.) THIS is a revision petition filed by the OP i.e. National Insurance Company Limited, against the order dated 30.7.2010 passed by District Consumer Disputes Redressal Forum -I, UT, Chandigarh (hereinafter to be referred as the District Forum only) in complaint case No. 1101 of 2007 whereby the application of the revision petitioner/OP was dismissed by the learned District Forum, with the following observation : -

(2.) AGGRIEVED by the order dated 30.7.2010 passed by the learned District Forum, the OP filed the instant revision petition.

(3.) WE have heard Sh.Parminder Singh, Advocate for the revision petitioner/OP, Sh.Manish Joshi, Advocate for the respondent/complainant and have perused the record, carefully.