SUNIL KUMAR Vs. BAJAJ ALLIANZ

JUDGEMENT

(1.) These two (02 nos.) Revision Petitions under Sec. 21(b) of the Act 1986 are in challenge to the Order dtd. 5/2/2013 of the State Commission in Appeals No. 04 and No. 05 of 2013 arising out of the Order dtd. 28/8/2012 of the District Commission in Complaints No. 86 and No. 87 of 2011. The Revision Petitions were dismissed, with reasoned judgment to follow. This Order gives the reasons.

(2.) We heard the learned Counsel for the parties and perused the record.

(3.) The matter relates to repudiation of insurance claims relating to two (02 nos.) policies. Individual Complaints (02 nos.) were filed by the two nominees, who were the sons of the deceased insured. The District Commission vide its Order dtd. 28/8/2012 dismissed the Complaints, inter alia making the following observations: