L.I.C.OF INDIA Vs. MAMTA SIPANI

JUDGEMENT

(1.) This revision petition has been filed under sec. 21(b) of the Act 1986 in challenge to the Order dtd. 18/12/2007 of the State Commission in appeal no. 1044 of 2004 arising out of the Order (02 nos.) dtd. 19/4/2004 of the District Commission in complaint no. 112 of 2003.

(2.) We have heard the learned counsel for the two sides and have perused the record including inter alia the Orders dtd. 19/4/2004 (02 nos.) of the District Commission, the impugned Order dtd. 18/12/2007 of the State Commission and the petition.

(3.) The dispute relates to repudiation of the claim on the death of the insured. The insurance co. is the petitioner herein. The nominee / widow of the deceased insured is the respondent herein.