SAHARA INDIA PARIWAR Vs. SURENDRA KUMAR

JUDGEMENT

(1.) Smt. Savitri Devi, mother of the complainant, purchased a bond of scheme 010- option 2. The complainant was her nominee in respect of the said scheme. Shrimati Savitri Devi died on 06.04.2004. The complainant applied for grant of the death assistance payable to him under the scheme. The said death assistance having not been provided to him, he approached the concerned District Forum by way of a consumer complaint filed on 04.11.2006. The amount of the bond, however, was paid to the complainant.

(2.) The complaint was resisted by the petitioner which admitted the investment made by Shrimati Savitri Devi and took a preliminary objection that the complaint was barred by limitation. On merits, it was inter alia, stated in the written version that the bond amount was paid to the complainant in full satisfaction accepted by him. It was inter alia stated in the written version that the complainant had failed to prove that the bond holder was not suffering from any fatal/incurable disease within three years before purchasing the bond and, therefore, death assistance could not be provided.

(3.) District Forum vide its order dated 22.03.2007 directed as under:-