L.I.C. Vs. AKHIL BHARTIYA GRAHAK PANCHAYAT

JUDGEMENT

(1.) This is an appeal against the order dated 23rd March, 1990 of the State Commission of Maharashtra. The State Commission has found against the LIC on series of lapses in dealing with the policy holder Respondent No. 1 herein.

(2.) The Respondent No. 1 held six policies in servicing which the State Commission found deficiency in service rendered by the LIC to the insured as under: -

(3.) In the light of the submissions made by the appellant in the appeal as well as in the oral hearing by the parties, the findings of this Commission on the various lapses in service alleged to have been committed by the appellant are set out below.