MANAGER (CLAIM), LIC OF INDIA Vs. MALA DEVI

JUDGEMENT

(1.) THE instant appeal arose out of order dated 21.12.2005 passed by the District Consumer Disputes Redressal Forum, Katihar (hereinafter to be referred to as the District Forum) in Consumer Complaint No.70 of 2005 whereby and whereunder the appellant opposite parties were directed to pay to the respondent -complainant death claim under the policy of her deceased husband with interest thereon at the admissible under the rules of the Life Insurance Corporation (hereinafter called the Corporation) plus a sum of Rs. 5000 towards compensation for mental agony and harassment.

(2.) THE respondents husband Manu Lal Mehta obtained four policies from the Corporation. He died on 17.1.2002. The respondent laid claim before the Corporation for all the four policies and claim under three policies was already settled by the appellants who happened to be the officers of the Corporation, however, her claim under the policy bearing No.520666430 could not be settled although she had submitted all the relevant documents and the matter was kept in abeyance for long.

(3.) BEING fed up with indifferent and callous attitude of the appellants the respondent lodged complaint with the District Forum seeking relief of making a direction to the appellants to pay to her insured amount with interest thereon plus compensation for mental agony and harassment she was put to in consequence of negligence and deficiency in service on the part of the appellants.