NEW INDIA ASSURANCE CO. LTD. Vs. NURJAHAN BEGUM

JUDGEMENT

(1.) This revision petition has been filed by the petitioner/OP-1, New India Assurance Company Ltd. against the order dated. 24.09.2015 passed in First Appeal No. 1135 of 2014 by the West Bengal State Consumer Disputed Redressal Commission, Kolkata (For short, State Commission') wherein the appeal filed by the petitioner herein has been accepted in part with the modification of the order of the District Forum.

(2.) Brief facts of the case are that father of respondent no.1/complainant, Sk. Idu (since deceased) had taken an insurance policy styled, "Janta Personal Accident Policy" for sum insured of Rs.1,00,000. On 16.10.2012, complainant's father died in an accident. The insurance claim was filed by the complainant /respondent no.1 which was not settled by the OPs. Hence, the case was filed before the District Forum. The District Forum vide its order dated 25.08.2014 allowed the claim of Rs.1,00,000/- alongwith interest accrued, as well as Rs.10,000/- for compensation and Rs.1,000/- towards litigation cost.

(3.) Being aggrieved, petitioner preferred First Appeal No. 1135 of 2014 before the State Commission. The State Commission however, accepted the appeal with modification of impugned order vide its order dated 24.09.2015 as under:-