LIFE INSURANCE CORPORATRION OF INDIA & ANR Vs. SHANTHINATH SURESH ROOGE

JUDGEMENT

(1.) THIS appeal is filed by the appellant/Opposite Parties to set aside the order dated 4.11.2011 passed by the District Consumer Forum, Belgaum in complaint No. 771/2010 on various grounds.

(2.) THE appellant also filed an application to condone the delay of 4 days in preferring this appeal and IA No. II to stay the operation of execution of the impugned order.

(3.) WE have heard the learned Counsel for the appellant and perused the records. The point that arises for our consideration is: