BASHIR AHMED MALIK Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) These two appeals have been filed challenging the order dated 28th of June, 2012 passed by J.&K. State Consumer Disputes Redressal Commission, Jammu in Complaint No.2987 title "Bashir Ahmad Malik v. National Insurance Co. Ltd.". While MA No. 282 of 2013 has been filed by National Insurance Co. Ltd., seeking setting aside of the order dated 28th of June, 2012; MA No.298 of 2012 has been filed by Bashir Ahmed Malik, the complainant, seeking enhancement of the amount which stands awarded.

(2.) Inasmuch as these arise out of identical facts and raise similar questions of law, we have taken them together for hearing and adjudication.

(3.) For expediency, we shall refer to the National Insurance Company as the "Company" and Bashir Ahmed Malik as the "Complainant" hereinafter.