LIC OF INDIA Vs. ANUPAMA

JUDGEMENT

(1.) The Divisional Manager, Life Insurance Corporation of India (hereinafter referred to as the 'Petitioner') has filed these revision petitions being aggrieved by the order of the State Consumer Disputes Redressal Commission, Haryana (hereinafter referred to as the 'State Commission') in Appeals No.24, 25 and 26 of 2006 in favour of Smt.Anupma and others, Respondents herein who were the original complainants before the District Forum.

(2.) Since, the facts and issues involved in these cases are similar, these revision petitions are being disposed of through a single order by taking the facts from R.P.No.3794/2007.

(3.) The facts of the case according to the Respondent/Complainant are that her late husband Manoj Kumar (hereinafter referred to as the 'insuree') had taken 4 life insurance policies from the Petitioner/Insurance Company the details of which are as follows: <FRM>JUDGEMENT_782_NCDRC_2012_1.html</FRM>