SATNAM SINGH Vs. AEGON RELIGARE LIFE INSURANCE CO. LTD.

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondents as detailed above, under Sec. 21 (b) of Consumer Protection Act 1986, against the order dtd. 5/9/2014 of the State Consumer Disputes Redressal Commission, Haryana (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 496 of 2013 in which order dtd. 28/2/2013 of Panipat District Consumer Disputes Redressal Forum (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 115 of 2012 was challenged, inter alia praying for setting aside the impugned judgment and order dtd. 5/9/2014 passed by the State Commission, Haryana at Panchkula in FA/496/2013 and for calling for the records of the case bearing CC No. 115 of 2012 filed before the District Forum.

(2.) While the Revision Petitioner (hereinafter also referred to Complainant) was Respondent and the Respondent No.1 (hereinafter also referred to as Opposite Party-I) was Appellant in the said FA/496/2013 before the State Commission, Respondent No.2 herein was not a party before the State Commission, the Revision Petitioner was Complainant and Respondents were Opposite Parties-1 and 3 before the District Forum in the CC No. 115/2012. OP-2 before District Forum was neither a party before the State Commission and is not a party before this Commission. Notice was issued to the Respondent No.1 on 20/1/2016. Initially only Respondent No.1 (OP-1 before the District Forum) was made a party in the present Revision Petition. Application for Amended Memo of parties, impleading Respondent No. 2, was allowed vide order dtd. 5/1/2017 and counsel appearing on behalf of Respondent No.1 accepted the notice on behalf of Respondent No.2. Parties filed Written Arguments/Synopsis on 21/9/2017 and 11/9/2017 respectively.

(3.) Brief facts of the case, as emerged from the RP, Order of the State Commission, Order of the District Forum and other case records are that:-