NEW INDIA ASSURANCE COMPANY LIMITED Vs. GOURU PADMA

JUDGEMENT

(1.) This revision petition arises out of the Order dated 21.4.2005 passed by the A.P. State consumer disputes Redressal Commission, Hyderabad (hereinafter referred to as the State Commission' for short) whereby the State Commission partly allowed the complaint of the respondent/ complainant by the impugned Order.

(2.) Briefly stated, the facts leading to the filing of the First Appeal are as under:

(3.) A claim form dated 6.11.1998 was filed with the appellant claiming the cause of death being an accident. On receipt of the claim form dated 6.11.1998, F.I.R. and post-mortem report, appellant appointed, Shri Nageshwara Rao to investigate into the circumstances of death. Mr. Nageshwara Rao submitted his report dated 19.7.1999 stating that the decapitation as well as severance of the upper limbs from the trunk of the body and the position of the body, accidental death seemed unlikely. It was stated that given the financial debts of the insured as stated by the insured's son, there was strong motive to commit suicide.