UNITED INDIA INSURANCE COMPANY LIMITED Vs. D SARADA DEVI

JUDGEMENT

(1.) OPPOSITE party is the appellant.

(2.) AGGRIEVED by the order of the District Consumer Forum -II, Hyderabad in CD No. 130/2006 dated 20.7.2006 the present appeal has been filed under Section 15 of the Consumer Protection Act, 1986 .

(3.) THE facts leading to the filing of this appeal are set out as hereunder :