UNITED INDIA INSURANCE CO LTD Vs. LALITA DEVI

JUDGEMENT

(1.) THESE revision petitions arise out of the identical order of learned State Commission involving same facts; hence, decided by common order.

(2.) REVISION Petition No. 3542 of 2013 has been filed by the petitioner against the order dated 24.05.2013 passed by the Rajasthan State Consumer Disputes Redressal Commission, Jaipur (in short, 'the State Commission') in Appeal No. 275 of 2013 United India Ins. Co. Ltd. Vs. Smt. Lalita Devi and Revision Petition No. 3543 of 2013 has been filed by the petitioner against the order dated 24.05.2013 passed by the Rajasthan State Consumer Disputes Redressal Commission, Jaipur (in short, 'the State Commission') in Appeal No. 281 of 2013 United India Ins. Co. Ltd. Vs. Smt. Lalita Devi by which, while dismissing appeals, orders of District Forum allowing complaints were upheld.

(3.) HEARD learned Counsel for the parties finally at admission stage and perused record.