NEW INDIA ASSURANCE COMPANY LTD. Vs. SABITRI DEVI

JUDGEMENT

(1.) This revision petition has been filed by the petitioner/OP-1, New India Assurance Company Ltd. against the order dated 25.11.2016 passed in First Appeal No. A/212/2015 by the State Consumer Disputes Redressal Commission, West Bengal, Kolkata (For short, State Commission') wherein the appeal filed by the petitioner herein has been dismissed and the order of the District Forum has been upheld.

(2.) Brief facts of the case are that son of respondent no.1/complainant, Dipak Singh (since deceased) had taken an insurance policy styled, "Group Janta Personal Accident Policy" for sum insured of Rs.2,00,000. On 15.01.2013, complainant's son 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 09.01.2015 has allowed the claim of Rs.2,00,000/- alongwith Rs.2,000/- towards litigation cost.

(3.) Being aggrieved, petitioner preferred First Appeal No. A/212/2015 before the State Commission which was dismissed vide order dated 25.11.2016.