- (1.) Leave granted.
(2.) These appeals are directed against order dated 21.1.2009 passed by the National Consumer Disputes Redressal Commission (for short, "the National Commission") whereby the appeal filed on behalf of the Life Insurance Corporation of India against the order of the State Consumer Disputes Redressal Commission, Rajasthan (for short, "the State Commission") was partly allowed in the following terms: In the result, the appeal is partly allowed. We direct the State Commission that out of the total amount of Rs. 38,24,592/-lying in deposit with the state commission, a sum of Rs. 19,45,953/- i.e. (Rs. 11,21,361/- on account of balance amount of annuity for 57 months plus Rs. 4 lakh as compensation and besides Rs. 4,24,592/- deposited in excess by the complainant) be paid to the Respondent and the balance amount be refunded to the Appellant-LIC. The appeal stands disposed of accordingly.
(3.) For the sake of convenience, the parties are being referred to by their description in the appeal arising out of Special Leave Petition (Civil) No. 9485 of 2009.;