PRABHA TYAGI Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from a judgment of the National Consumer Disputes Redressal Commission[1] dated 18 September 2018.

(3.) On 12 June 2005, the spouse of the appellant obtained an insurance cover for a motor vehicle, which he owned, which was valid up to 11 June 2006. The limits of liability which were specified in the policy were as follows: