NATIONAL INSURANCE CO LTD Vs. J MAHESHWARAMMA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been filed impugning the judgment and order dated 3.9.2007 passed by the National Consumer Disputes Redressal Commission, New Delhi (hereinafter referred to as the National Commission ).

(3.) The said National Commission in exercise of its revisional jurisdiction refused to interfere with the concurrent findings of both the District Forum and the State Commission.