- (1.) Delay condoned. Leave granted.
(2.) The present appeals arise from the decisions of the National Consumer Disputes Redressal Commission ("the National Commission") dated 26 February, 2015 (Revision Petition No.4493 of 2014) and 29 April, 2015 ( Review Petition No.80 of 2015).
(3.) The appellant submitted a proposal to the Life Insurance Corporation (LIC) under its Jeevan Aastha Plan on 31 January, 2009. On 15 April, 2009, the Branch Officer of LIC responded to the proposal in the following terms: "We are in receipt of your proposal for plan Jeevan Astha on 31.1.2009. Alongwith special reports the case was referred to our divisional office for decision. We have received the decision to complete the proposal with class V health extra. Shree Jeevan Astha Plan was a close ended paln up to 21.2.2009. We can offer you another plan. Kindly inform us the plan and accordingly so that we can proceed further in completion of your proposal.";