ORIENTAL INSURANCE COMPANY LIMITED Vs. AJIJ

JUDGEMENT

(1.) THIS is an appeal under Section 15 of the Consumer Protection Act, 1986 ("the Act") directed against the order passed by the District Consumer Forum, Durg on 22.8.2006 (hereinafter referred to as the District Forum for brevity) in Complaint No. 132/2006.

(2.) THE District Forum, allowing the complaint, has directed the O.P. to pay Rs. 2,50,000 to the complainant, with interest at 6% per annum from the date of complaint as the assured amount, along with a compensation of Rs. 5,000 for inconvenience, Rs. 1,000 as cost of complaint, and also Rs. 40,000 to each of the complainant Nos. 2 to 6.

(3.) COMPLAINANT No. 1 has averred that a Janta Personal Accident Insurance Policy for Rs. 5,00,000 and Rs. 2,50,000 on the lives of his self and his wife, Momina respectively, for the period from 9.1.199 to 8.10.2011 was obtained from the O.P. through the Indian National Trade Union Congress (INTUC) being an employee of the Bhilai Steel Plant and a member of the INTUC. As the complainant s wife Momina went missing the complainant lodged a complaint with the police regarding Momina as missing person. After about 2 months of such report, on 19.8.2003 he came to know that the complainant s wife, Momina was murdered on the night of 16.8.2003.