National Consumer Disputes Redressal
Life Insurance Corporation Of India & ... vs Smt. Ram Sakhi & Ors. on 20 September, 2013
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSON NEW DELHI REVISION PETITION NO. 4150 OF 2007 (From the order dated 02.08.2007 in Appeal No.1499/2006 of the Rajasthan Consumer Disputes Redressal Commission, Jaipur) 1. Life Insurance Corporation of India Branch Office Bharatpur Distt. Bharatpur (Rajasthan) 2. Life Insurance Corporation of India Divisional Office Jeevan Prakash, Ranade Marg, P.B. No. 2, Ajmer 305 008, (Rajasthan) 3. Life Insurance Corporation of India Northern Zonal Office, Jeevan Bharti 124 Connaught Circus, New Delhi 110 001 All through Mr. J.C. Ahuja Asstt. Secretary (L&HPF) Petitioners/Opposite Parties (OP) Versus 1. Smt. Ram Sakhi W/o Late Shri Mahaveer Singh R/o Village Kelluri, Post Ronija Tehsil Nadbai, Distt. Bharatpur, (Rajasthan) 2. Government of Rajasthan Through District Collector, Bharatpur, Rajasthan 2. The Chief Medical & Health Officer Medical and Health Department Government of Rajasthan Sawaimadhopur, Rajasthan Respondents/Complainants BEFORE HONBLE MR. JUSTICE K.S. CHAUDHARI, PRESIDING MEMBER HONBLE DR. B.C. GUPTA, MEMBER For the Petitioner : Mr. Mohinder Singh, Advocate For the Respondent No.1 : Mr. Ritesh Agrawal, Advocate For the Respondent Nos.2&3: Ex-parte PRONOUNCED ON 20th September, 2013 O R D E R
In Revision Petition No. 4150/07 Life Insurance Corporation of India & Ors. Vs. Smt. Ram Sakhi & Ors. arguments were heard on 01.08.2013 by our Bench. Judgment was dictated by Honble Presiding Member and sent for approval to Honble Dr. B.C. Gupta, Member. Honble Dr. B.C. Gupta sent dissenting judgment. As Members of the Bench differ in their opinion, the matter may be placed before Honble President, NCDRC under Section 20 (i) (iii) of the Consumer Protection Act for appropriate directions.
Sd/-.
(K.S. Chaudhari, J. ) Presiding Member