- (1.) HEARD Mr. D.K. Shah, learned Advocate for the appellant and Mr. V. P. Nanavati, learned Advocate for the respondent.
(2.) ADMIT .
(3.) IT has been jointly submitted by the learned Advocates for the parties that since notice is served and the copies of the complaint, reply and other documents forming part of the complaint before the learned Forum are placed on record this appeal be heard and decided finally today. We accede to the request made by the learned Advocates for the parties and this appeal has been heard finally. This appeal under Section 15 of the Consumer Protection Act is directed against the order dated 30.9.2005 rendered in complaint No. 184/2004 by the learned Kheda District Consumer Disputes Redressal Forum at Nadiad allowing the complaint and directing the opponent L.I.C. of India to pay Rs. 11,00,000 with 8% interest from the date of the repudiation i.e. 26.4.2004 with other benefits connected with the policy bearing No. 876851109, also awarding Rs.10,000 by way of cost.;