LAWS(SC)-2009-1-11

NATIONAL INSURANCE COMPANY LTD Vs. MEENA AGGARWAL

Decided On January 23, 2009
NATIONAL INSURANCE COMPANY LTD. Appellant
V/S
MEENA AGGARWAL Respondents

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the order passed by the National Consumer Disputes Redressal Commission, New Delhi, (in short the 'National Commission').

(3.) Background facts in a nutshell are as follows: