LAWS(NCD)-2006-2-109

LIC OF INDIA Vs. R NAGARAJAPPA

Decided On February 22, 2006
LIC OF INDIA Appellant
V/S
R Nagarajappa Respondents

JUDGEMENT

(1.) There is a delay of five days in filing this appeal. Instead of ordering notice on the application filed for condonation of delay, we heard the appeal for admission.

(2.) THIS appeal is by the opposite party challenging the order of the DF allowing the complaint of the complainant.

(3.) THE facts, in this case, are as follows: