UNITED INDIA INSURANCE COMPANY Vs. H.P. LATHA

JUDGEMENT

(1.) These two appeals Nos. FA/442/2019 and FA/443/2019 have been filed under Sec. 19 of the Consumer Protection Act, 1986, by United India Insurance Co. Ltd. (the 'Appellant"/ 'Opposite Party"-OP) against (1) HP Latha and (2) KK Kalyan Kumar ('Respondent"/ 'Complainant') challenging the Impugned Order dtd. 11/10/2018 in CC/43/2017 to CC/44/2017 respectively passed by the learned State Consumer Dispute Redressal Commission, Karnataka ('State Commission') which had partly allowed both the Complaints.

(2.) There is 88 days delay in filing both appeals and for reasons outlined in the Applications IA/4432/2019 and IA/4435/2019 respectively, the same is condoned.

(3.) Since the facts and questions of law involved in both Appeals are substantially similar, except for minor variations in dates, events, and policy numbers etc., these two Appeals are being disposed of by this common Order. For ease of reference, FA No. 442 of 2019 shall be taken as the lead case, and the facts drawn from CC No. 43/2017.