State Consumer Disputes Redressal Commission
Life Insurance Corporation Of India vs Malkiat Kaur W/O Faqir Singh Shergill on 28 January, 2010
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
S.C.O. NO.3009-10, SECTOR 22-D, CHANDIGARH.
Transfer application No. 01 of 2010
Date of institution : 04.01.2010
Date of decision : 28.01.2010
1.Life Insurance Corporation of India through its Senior Divisional Manager, Jeewan Deep Building, Sector 17, Chandigarh.
2. Life Insurance Corporation of India Divisional Office, Model Town Road, Jalandhar through its Sr. Div. Manager.
...applicant Versus
1. Malkiat Kaur w/o Faqir Singh Shergill, Village Khera, P.O. Jamsher Khas, Tehsil and District Jalandhar. (mother).
2. Gurpreet Kaur W/o Jasvir Singh Village Khera, P.O. Jamsher Khas, Tehsil and District. Jalandahr. (Widow).
Respondents Transfer Application under section 17-A of the Consumer Protection Act, 1986.
Before:-
Hon'ble Mr.Justice S.N.Aggarwal, President.
Mrs. Amarpreet Sharma, Member Present:-
For the applicant : Sh. S.K. Mahajan, Advocate JUSTICE S.N. AGGARWAL, PRESIDENT Submits that complaint No. 610 of 2008 (Gurpreet Kaur (Widow) Vs. LIC of India is pending in the regular bench of District Forum, Jalandhar while Complaint No. 652 of 2008 (Malkiat Kaur (mother) Vs. LIC of India is pending before Camp Court at Jalandhar. Further submits that in both the appeals the same controversy is involved.
In view of the discussion held above, this application is disposed of with the direction that Complaint No. 652 of 2008 (Malkiat Singh (mother) Vs LIC of India is transferred from the Camp Court to the regular Bench of the District Forum Jalandhar and the same be heard along with F.A. No. 610 of 2008 (Gurpree Kaur (widow) Vs. LIC.
Dasti be given.
(JUSTICE S.N. AGGARWAL) PRESIDENT January 28, 2010. (Mrs. Amarpreet Sharma.) Rupinder MEMBER