UNITED INDIA INSURANCE CO LTD Vs. SHAIK SAIDA

JUDGEMENT

(1.) This is an appeal filed by the appellants who are the opposite party Nos.1 and 2 in District Forum under Sec.15 of the C. P. Act to set aside the order passed by the District Forum, Nalgonda in C. D. No.57/2004 dated 18.2.2005.

(2.) The respondent Nos.1 and 2 herein are the complainants before the District Forum filed a complaint under Sec.12 of the Consumer Protection Act to direct the opposite parties to pay Rs.1,50,000 towards insured amount Rs.25,000 towards the mental agony and Rs.2,000 as costs of the complaint.

(3.) The case of the complainant is as follows :