BRANCH MANAGER, LIFE INSURANCE CORPORATION OF INDIA AND ORS Vs. NALEENI PRADHAN W/O LATE GIRISH CH PRADHAN

JUDGEMENT

(1.) CHALLENGE in this appeal is to the order dt. 11.01.1999 passed by the District Forum, Angul whereby while accepting the complaint of the respondent -complainant, following relief was granted:

(2.) " The O. Ps. directed to pay sum of Rs. 25,000/ -to the petitioner within one month from the receipt of this order, along with interest @ 12% per annum from date of payment. As interest has been awarded no separate compensation towards mental agony and harassment has been awarded. The interest will meet the ends of the justice. The case is allowed with above observation. "

(3.) THE facts giving rise to the present appeal are that Girish Chandra Pradhan -husband of the respondent/complainant had obtained a Life Insurance Policy No. 582681434 dt. 1.11.1990 of Rs. 25,000/ -Unfortunately, the life assured Girish Chandra Pradhan died on 31.1.1992. Necessary information was given to the appellant/opposite party. The claim of the complainant was not settled as the Chief Medical Officer, Capital Hospital, Bhubaneswar, refused to issue certified copy of bed head ticket. Forced by these circumstances, the complainant invoked the jurisdiction of the District Forum by filing complaint.