SADHNA AGRAWAL Vs. UNITED INDIA INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) The present First Appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act') against the Order dtd. 3/6/2019 passed by the learned State Consumer Disputes Redressal Commission, Raipur, Chhattisgarh (hereinafter to be referred to as 'the State Commission'), in Consumer Complaint No. 8 of 2019, wherein the Complaint filed by the Complainant (Appellant herein) was dismissed.

(2.) There was a delay of 14 days in filing the Appeal No. 1740 of 2019 by the Appellant. For the reasons stated in the Application of condonation of delay, the delay is condoned.

(3.) For the sake of Convenience, the parties in the present matter being referred to as mentioned in the Complaint before the State Commission. 'Smt. Sadhna Agrawal' is identified as the Complainant who is wife of the insured policy holder Late Shri Pradeep Kumar Agrawal (since deceased). 'United India Insurance Co. Ltd." is referred to as the Opposite Party/Insurer (OP in short) in this matter.