LIC OF INDIA Vs. HIRA LAL

JUDGEMENT

(1.) This petition is directed against the order passed by the National Consumer Disputes Redressal Commission (for short "the National Commission") whereby the revision preferred by the petitioners against the order of the Himachal Pradesh State Consumer Disputes Redressal Commission, Shimla (for short "the State Commission"), which had upheld the respondent's claim for insurance amount was dismissed.

(2.) We have heard Shri RS. Patwalia, learned Senior Advocate appearing for the petitioners and Shri Vikash Singh, learned counsel appearing for the respondent and carefully perused the record.

(3.) The complaint fded by the respondent under Section 12 of the Consumer Protection Act, 1986 for directing the petitioners to pay the amount in accordance with the insurance policy on the premise that he had suffered permanent blindness due to an accident was dismissed by the District Consumer Forum. The State Commission, after threadbare examination of the matter allowed the appeal filed by the respondent.