ORIENTAL INSURANCE CO. LTD Vs. ADDITIONAL SECRETARY

JUDGEMENT

(1.) REVISION petitions nos. 3509, 3510 and 3511 of 2011 have been filed against the order dated 29th April 2011 in appeal nos. 716, 715 and 18 of 2010 respectively of the Chhattisgarh State Consumer Disputes Redressal Commission, Raipur ( 'the State Commission '). The revision petitions nos. 1367 and 3185 of 2012 have been filed against the order dated 28th September 2011 in appeal nos. 368 and 385 of 2011 of the State Commission. All these case relates to group insurance coverage obtained by the respondents from the petitioner for their employees where the petitioner - the insurance company rejecting the claims.

(2.) IN revision petitions no. 3509, 3510 and 3511 of 2011 the District Consumer Disputes Redressal Forum, Raipur (Chhattisgarh) ( 'the District Forum ') allowed the complaints and ordered as follows: In RP No. 3509 of 2011

(3.) IN RP Nos. 1367 and 3185 of 2012 the State Commission vide its order dated 28.09.2011 has observed as under: