LIFE INSURANCE CORPORATION OF INDIA Vs. RATAN KAUR

JUDGEMENT

(1.) THIS appeal filed by the original O.Ps. in Complaint No. 90/2001 is directed against the order dated 10.1.2005 passed by District Consumer Forum Amravati, whereby Insurance Company is directed to extend the double accident benefit to the widow of the deceased. We propose to dispose of the appeal at the admission stage. Facts giving rise to this appeal are as under:

(2.) AFTER having received unfavourable reply from the Insurance Company widow of the deceased filed Complaint No. 90/2001 before the District Consumer Forum, Amravati. The Insurance Company resisted the complaint. District Consumer Forum allowed the complaint and passed the impugned order.

(3.) FEELING aggrieved by the impugned order passed by the District Consumer Forum, Original O.Ps. have come up in appeal.