National Consumer Disputes Redressal
Lic Of India vs Gulab Singh Chauhan on 16 April, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVIEW APPLICATION NO. 70 OF 2015 IN RP/3227/2013 1. LIC OF INDIA ...........Appellants(s) Versus 1. GULAB SINGH CHAUHAN ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE J.M. MALIK, PRESIDING MEMBER HON'BLE MR. DR. S.M. KANTIKAR, MEMBER For the Appellant : For the Respondent :
Dated : 16 Apr 2015 ORDER Dated: 16.04.2015 (IN CHAMBER) O R D E R
Perused review petition filed by the petitioner for review of our order dated 09.03.2015.
The complainant's reply to the review petition filed by the petitioner, is rather in the form of another review petition, by the complainant. We have perused the same.
The counsel for the petitioner has produced the record showing that the claim of the complainant in the second policy for which the proposal was made on 18.09.2010 was repudiated. The said repudiation letter has been produced on record.
Both the cases/claims have got the same facts. Consequently, we accept the review petition filed by the LIC of India and set aside both the orders of the fora below and dismiss the complaint.
So far as the claim of the complainant and the review petition of the complainant are concerned, there is no error apparent on the face of the record for review of our order dated 09.03.2015. Case cannot be fixed for re-arguments. The review petition filed by the complainant is hereby dismissed.
......................J J.M. MALIK PRESIDING MEMBER ...................... DR. S.M. KANTIKAR MEMBER