State Consumer Disputes Redressal Commission
National Insurance Company Limited vs Kiranjeet Kaur on 5 April, 2017
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, CHANDIGARH.
First Appeal No.531 of 2016 Date of institution : 12.07.2016 Date of decision : 05.04.2017 National Insurance Company Ltd., First Floor, Kotkapura Road, Opp. Water Works, Muktsar-152026 through its Branch Manager, through its authorized person/Manager, Regional Office SCO 332-333-334, Sector 34, Chandigarh.
.......Appellant-Opposite Party Versus Kiranjeet Kaur @ Kiranjit Kaur aged about 26 years, widow of Harpreet Singh, resident of Village Burj (Burj Mansa), Tehsil Talwandi Saboo, District Bathinda, Mobile No.98155-21004.
......Respondent -Complainant First Appeal against the order dated 22.04.2016 of the District Consumer Disputes Redressal Forum, Sri Muktsar Sahib.
Quorum:-
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Shri Harcharan Singh Guram, Member Present:-
For the appellant : Shri Rajesh Verma, Advocate. For the respondent : Shri Nitish Garg, Advocate. JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT:
For order see First Appeal No.466 of 2016 (National Insurance Company Ltd. vs. Kiranjeet Kaur @ Kiranjit Kaur) (JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT (HARCHARAN SINGH GURAM) MEMBER April 05, 2017 Bansal First Appeal No.293 of 2014. 2