- (1.) Leave granted.
(2.) This appeal is directed against order dated 14.1.2008 of the National Consumer Disputes Redressal Commission (for short, 'the National Commission') whereby rejection of the appellant's claim for compensation by the Chhattisgarh State Consumer Disputes Redressal Commission (for short, 'the State Commission') was upheld.
(3.) In July, 1997, Shri P.D. Chourasia (the appellant's father) took insurance cover under 'Janta Gramin Vyaktigat Durghatna Policy' for Rs.7,00,000/- in the name of the appellant. The policy covered death, permanent total disablement, loss of two limbs or two eyes, one limb and one eye directly caused by accident.;