State Consumer Disputes Redressal Commission
Reliance Life Insurance Co. Ltd. vs Nirmala Garg Wife Of Shri Dewan Chand ... on 22 October, 2012
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
PUNJAB, DAKSHIN MARG, SECTOR 37-A, CHANDIGARH.
First Appeal No.543 of 2011
Date of institution : 24.3.2011
Date of decision : 22.10.2012
1.Reliance Life Insurance Co. Ltd., Sukhdev Singh Ahluwalia Complex, Ground Floor, Hazi Rattan Chowk, Bathinda through its Branch Manager.
2. Reliance Life Insurance Co. Ltd., Regd. Office, H Block, Ist Floor, Dhirubhai Ambani Knowledge City, Navi Mumbai 400 710 through its Managing Director.
.......Appellants Versus Nirmala Garg wife of Shri Dewan Chand Garg, resident of Namdev Marg (40 Ft. Road), Corner Bhatti Road, Bathinda.
...Respondent First Appeal against the order dated 27.1.2011 of the District Consumer Disputes Redressal Forum, Bathinda.
Before :-
Shri Piare Lal Garg, Presiding Member. Shri Jasbir Singh Gill, Member. Present :-
For the appellants : Shri Rajneesh Malhotra, Advocate. For the respondent : Shri Mukand Gupta, Advocate. SHRI PIARE LAL GARG, PRESIDING MEMBER:
For order see, First Appeal No.536 of 2011 (Reliance Life Insurance Co. Ltd. v. Neeraj Kumar).
(PIARE LAL GARG)
PRESIDING MEMBER
October 22, 2012 (JASBIR SINGH GILL)
Bansal MEMBER
First Appeal No. of 200. 2