JAGDAMBA ENTERPRISES (SSI) Vs. CANARA BANK

JUDGEMENT

(1.) Taken up through video conferencing.

(2.) Heard learned Counsel for the Revisionist Complainant Firm, learned Counsel for the Respondents No. 1 to No. 4 Bank and learned Counsel for the Respondent No. 5 Insurance Co. Perused the material on record, including inter alia the Order dated 26.03.2009 of the District Commission, the impugned Order dated 14.02.2011 of the State Commission and the Petition.

(3.) The dispute relates to repudiation of an insurance claim.