C. K. Thakker, J. - (1.) Leave granted.
(2.) This appeal is filed by the Life Insurance Corporation of India ("Insurance Company" for short) against the order passed by the District Consumer Disputes Redressal Forum, Bilaspur (Himachal Pradesh), confirmed by the Himachal Pradesh State Consumer Disputes Redressal Commission, Shimla and also confirmed by the National Consumer Disputes Redressal Commission, New Delhi.
(3.) Few facts giving rise to the present appeal may now be stated.;