- (1.) Leave granted.
(2.) In all these appeals, a common question of law has been raised by the parties. It is, therefore, appropriate if we deal with and decide all the appeals by a common judgment. In all the three appeals, the claim of the claimant has been upheld finally by the National Consumer Disputes Redressal Commission, New Delhi ('National Commission' for short) which has been challenged by the Insurance Company in this Court.
(3.) To appreciate the controversy, it would be appropriate if we narrate the facts in the first case i.e. New India Assurance Co. Ltd. v. Prabhu Lal.;