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Judgment
UNITED India Insurance Company has come up in appeal against the order dated 9th April, 1996, by which the claim of the complainant Smt. Neena Aggarwal against the Company for claiming the policy amount of the insurance taken out by her deceased husband on 24th February, 1992, had been allowed. In fact the deceased had taken out two insurance policies Nos. 615852 and 615851. Against one policy the claim of the complainant has already been accepted by the District Forum and the appeal No. 326 of 1995 against the same filed by the Insurance Company has already been dismissed by this Commission by a detailed order on 14th March, 1996. After hearing the learned Counsel for the parties we find that since both the claims of the complainant Smt. Neena Aggarwal arise out of the same accident and the payment of one insurance policy has already been allowed to her, she is also entitled, according to the facts as well as in law, to the same relief being granted in the second case as well. In view of this position, her complaint has rightly been accepted by the learned District Forum and for the parity of reasoning the appeal of the Insurance Company deserves to be dismissed with costs, which are quantified as Rs. 1000/-. Announced in open Court. Appeal dismissed with costs.