MANORMA ANAND Vs. UNITED INDIA INSURANCE COMPANY LTD.

JUDGEMENT

(1.) ALL these appeals have arisen out of a common order passed by District Forum, Solan while disposing of Consumer Complaint Nos. 66/2005, 67/2005, 68/2005 and 74/2005, dated 30.7.2009 as such they were heard together and are being disposed of by this common order.

(2.) APPEAL Nos. 318/2009 to 321/2009 have been filed by the Insurance Company against the impugned order as it is aggrieved from the said order allowing the complaints in the following terms: -

(3.) ALL the complaints were consolidated by the District Forum below, vide order dated 22.9.2006 passed in Complaint No. 66/2005.