State Consumer Disputes Redressal Commission
Life Insurance Corporation Of India vs Parmesh Kumar Gupta on 13 December, 2019
1
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
UNION TERRITORY, CHANDIGARH
Appeal No. 10 of 2019
Date of Institution 21.01.2019
Date of Decision 13.12.2019
Life I nsurance Corporation of India, Divisional
Office , Jeevan Prakash Building, Sector 17-B,
Chandigarh.
.....Appellant/Opposite Party.
Versus
Parmesh Kumar Gupta son of Late Shri Raj
Kumar Gupta, resident of Flat No.2013, Victoria
Heights, Peermuchalla (Adj. Sector 20,
Panchkula) Zirakpur, District S.A.S. Nagar,
Mohali, Punjab - 140603.
.....Respondent/Complainant.
BEFORE: JUSTICE RAJ SHEKHAR ATTRI, PRESIDENT
MRS. PADMA PANDEY, MEMBER MR. RAJESH K. ARYA, MEMBER Argued by:
Sh. S andeep B h a r dw a j , Ad vo ca t e f or t he appel l a nt /O pposi t e Pa r t y .
Sh. An ki t G upt a , Adv o ca t e f or t he r es po nd e nt / com p l ai n ant .
PER PADMA PANDEY, MEMBER Vide our detailed order of the even date, recorded separately in Appeal No.9 of 2019 titled "Life Insurance Corporation of India Vs. Veena Gupta", this appeal has been accepted and impugned order is set aside.2
2. Certified copy of the main order, passed in Appeal No.9 of 2019 titled "Life Insurance Corporation of India Vs. Veena Gupta", be placed on this file also.
3. Certified Copies of this order be sent to the parties, free of charge.
4. The file be consigned to Record Room, after completion.
Pronounced.
13.12.2019 [RAJ SHEKHAR ATTRI] PRESIDENT (PADMA PANDEY) MEMBER (RAJESH K. ARYA) MEMBER rb