SR. DIVISIONAL MANAGER Vs. NABAKISHORE PATRA

JUDGEMENT

(1.) THIS appeal is directed against the order dated 07.12.1998 passed by the learned District Consumer Disputes Redressal Forum, Khurda at Bhubaneswar (hereinafter referred to as District Forum) in C.D. Case No. 252 of 1994 directing the appellant to pay the respondents a sum of Rs.30,000/ - towards full and final settlement of the claim along with Rs.500/ - towards litigation expenses.

(2.) THE respondents were complainants and the appellant was opposite party before the District Forum.

(3.) OPPOSITE party, the Insurance Company in their written version contended that the C.D. Case was barred by limitation. It is their further case that complainant NO.2 was suffering from Chronic Rheumatic Heart Disease prior to taking the policy by deliberately suppressing the material fact and as such, the C.D. Case should be dismissed.