PARESH KUMAR CHITIA Vs. INSURANCE OMBUDSMAN

JUDGEMENT

(1.) Heard Md. S. Alom, learned counsel for the petitioner. Also heard Mr. S. Das, learned counsel for the respondent No.2.

(2.) By filing this writ petition under Article 226/227 of the Constitution of India, the petitioner is assailing the Award dtd. 28/2/2024 passed by the Insurance Ombudsman, Guwahati in Complaint Ref. Case No.GUW-L-026-2324- 0388, whereby the prayer of the petitioner for allowing him to surrender his insurance policy vide No.03111820 was rejected.

(3.) The relevant facts of the case are as follows-