L I C OF INDIA Vs. MANDA SAVARNA

JUDGEMENT

(1.) Heard the learned senior counsel for the appellants and the learned counsel for the respondent.

(2.) An interesting question of law is raised on behalf of the appellant arising out of the facts and circumstances of the case.

(3.) The Consumer Disputes Redressal forum (for short, 'the District Forum') allowed the claim made by the respondent awarding a sum of Rs. 1,53,749/- with interest at the rate of eighteen per cent, per annum. The appellant filed an appeal before the State Consumer Disputes Redressal commission (for short, 'the State Commission') contending that in terms of the insurance policy, the respondent was not at all entitled to double claim, which was accepted. Consequently, the State Commission allowed the appeal and set aside the order made by the District Forum. The respondent approached the National Consumer disputes Redressal Commission (for short, the National Commission') by filing a revision-petition. The National Commission disposed of the revision-petition. Aggrieved thereby, the Life Insurance Corporation of india has filed this appeal.