SAHARA INDIA & ORS Vs. PINKI DEVI

JUDGEMENT

(1.) THIS appeal has been filed by the appellants Sahara India against the order dated 23.6.05 passed by the District Forum, Jhunjhunu in complaint no. 428/04, by which the complaint of the complainant respondent was allowed against the appellants in the manner that the appellants were directed to pay a sum of Rs. 48224.50 the amount incurred by the complainant respondent in her treatment with interest @ 9% p. a etc. etc.

(2.) IT arises in the following circumstances:

(3.) BUT the claim was repudiated by the appellants on the ground that the illness was not found serious one. Thereafter the complaint was filed.