SBI LIFE INSURANCE CO LTD Vs. Y DAYAMANI

JUDGEMENT

(1.) Petitioner SBI Life Insurance Company Ltd. was the opposite party before the District Consumer Disputes Redressal Forum-II : Krishna at Vijayawada where the respondent widow, being the legal heir of the life assured had filed a complaint on the ground that the petitioner SBI LIC had unjustifiably repudiated her claim.

(2.) Before the District Forum, the petitioner/opposite party had advanced three grounds :-

(3.) According to them, this being a Group Insurance Policy, there was no privity of contract between them and the life assured. This objection had been over-ruled by the District Forum holding that since the complainant was a beneficiary under the policy for which premium was paid by the life assured, though as a member of a Group Insurance Scheme, the petitioner insurance company was bound to render the service under the policy and, therefore, it cannot be said that there was no privity of contract between them.