ROSHAN LAL SAROHA Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioner against the order dated 30.11.2011 passed by Haryana State Consumer Disputes Redressal Commission, Panchkula ( 'State Commission ' for short). The impugned order reads as under: -

(2.) WE have heard Mr. Ankit Sibbal, Advocate, learned counsel for the petitioner and perused the record placed before us.

(3.) IT may be relevant to mention here that the order dated 14.9.2010 passed in appeal No.1237 of 2010, against which the review application in question had been filed by the petitioner and dismissed by the State Commission vide its impugned order, has not been challenged in the present revision petition. Besides this, it is also seen from the revision petition and the list of dates filed by the petitioner that F.A. No.1237 of 2010 had been filed by the petitioner before the State Commission against the order dated 29.7.2010 passed by the District Forum by which the complaint filed by the petitioner had been dismissed. A copy of this order of the District Forum, Panipat is placed on record. It is interesting and relevant to take note of the observations of the District Forum made in para 3 of its order while recording the reasons for dismissing the complaint. The same are reproduced below: -