- (1.) Heard learned counsel for the parties and perused the record.
(2.) The petitioner Life Insurance Corporation of India (Corporation) is assailing the order dated 28 February, 2015, passed by the second respondent, Permanent Lok Adalat, Kanpur Nagar in Complaint Case No. 41 of 2014.
(3.) Sri Maneesh Tandon, learned counsel has put in appearance on behalf of the first respondent.;