RELIANCE GENERAL INSURANCE Vs. RAMA KUMARI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The Second Appeal has been filed challenging the order dtd. 28/11/2024 vide which appeal filed by the complainant (respondent herein) was allowed and order of the District Commission dtd. 7/5/2024, vide which complaint was dismissed, was set aside and the appellant Insurance Company was directed to pay PA cover claim of Rs.15,00,000.00to the complainant alongwith interest @9% p.a., compensation of Rs.20,000.00 and litigation cost of Rs.10,000.00.

(3.) In the Second Appeal, following question of law has been stated: