SHIRIN CHOURASIA Vs. UNITED INDIA INSURANCE CO. LTD

JUDGEMENT

(1.) Petitioner challenges order dtd. 10/10/2023, passed by the Hon'ble National Consumer Disputes Redressal Commission (in short 'NCDRC') whereby the revision filed by the petitioner herein has been dismissed holding therein that there is no ground to interfere with the concurrent decision of both the fora below.

(2.) The issue involved is very concise.

(3.) The petitioner herein was having a health insurance policy issued by the respondent/United India Insurance Co. Ltd. Initially, said policy was taken in the year 2009. It was renewed from time to time and was valid upto 15/4/2023.