LAKHMI CHAND Vs. RELIANCE GENERAL INSURANCE

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals arise out of the impugned judgment and order dated 26.04.2013 in Revision Petition No. 2032 of 2012 and order dated 23.07.2013 in Review Petition No. 253 of 2013 passed by the National Consumer Disputes Redressal Commission, New Delhi (hereinafter referred to as the "National Commission"), whereby the petitions challenging the order dated 29.02.2012 passed by the Haryana State Consumer Disputes Redressal Commission were dismissed.

(3.) The brief facts of the case which are required to appreciate the rival legal contentions advanced by the learned counsel appearing on behalf of the parties are stated in brief as hereunder:-