(1.) THIS appeal is preferred against the order dated 16.4.2007 passed by the District Consumer Disputes Redressal Forum, Yamuna Nagar at Jagadhri whereby complaint filed by the appellant -complainants seeking direction to the respondent -opposite party to pay the insurable benefit in respect of insurance policy obtained by deceased Vinod Arora, father of the complainants, has been dismissed on the ground that the complainants did not furnish Succession Certificate.
(2.) IT is admitted case of the parties that the deceased Vinod Arora had obtained a Janta Personal Accident Policy bearing No. 99/0012 from the respondent -opposite party for the period from 17.4.1998 to 16.4.2010 for a sum of Rs. 5 lacs. The life assured Vinod Arora died in an accident on 6.12.2001. The life assured left behind his wife namely Suman Arora as well as complainants as his legal heirs. However, due to the demise of her late husband Suman Arora also died on 10.6.2002. The complainants being the legal heirs of deceased Vinod Arora and Suman Arora submitted claim to the respondent in respect of the aforesaid insurance policy obtained by deceased Vinod Arora. However, the claim of the complainants was denied for want of submitting Succession Certificate. Thus, attributing deficiency of service on the part of opposite party, the complainant invoked the jurisdiction of the District Forum.
(3.) UPON notice, the opposite party appeared and contested the complaint. In the written statement it denied any kind of deficiency of service on its part and took the plea that the Insurance Company was ready to pay the insurable benefit to the complainants subject to their furnishing Succession Certificate.