PHOOLWATI Vs. MANAGER ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This is a complaint filed under Section 12 of the Consumer Protection Act, 1986 (for short hereinafter referred to as the C.P. Act) praying for the grant of compensation of a sum of Rs. 6,75,796/ -, the breakup of which is as under :

(2.) THE facts giving rise to the filing of this complaint may briefly by narrated as under :

(3.) THE complainant filed evidence by way of her affidavit. The opposite party filed affidavit of Dr. R.K. Behl, Senior Divisional Manager, Oriental Insurance Company Limited, Sector 17, Chandigarh.