ORIENTAL INSURANCE COMPANY LTD. Vs. K. NARASIMHA REDDY

JUDGEMENT

(1.) We have heard the learned counsel appearing for the respective parties.

(2.) In the above facts and circumstances of the case, we find that no error has been committed by the District Forum as well as by the National Consumer Disputes Redressal Commission [in short, "NCDRC"] in allowing the claim.

(3.) We see no reason to interfere with the impugned order passed by the NCDRC. The civil appeal is, accordingly, dismissed.