- (1.) Leave granted.
(2.) This appeal is directed against the Order dated 16.09.2014 passed by the National Consumer Disputes Redressal Commission, Circuit Bench at Nagpur, Maharashtra (hereinafter referred to as "the National Commission") in Revision Petition No. 3809 of 2009.
(3.) The husband of appellant No. 1 herein had taken out a Life Insurance Policy. At the time of taking the policy, he had concealed the fact that he was suffering from lumbar spondilitis with PID with sciatica for which ailment he was taking medical treatment as also he had availed leave on medical grounds.;