NEW INDIA ASSURANCE COMPANY LTD. Vs. AASHA DEVI

JUDGEMENT

(1.) This revision petition has been filed by the petitioner/OP-1, New India Assurance Company Ltd. against the order dated 9.11.2012 passed in First Appeal No. 287 of 2010 by the Jharkhand State Consumer Disputes Redressal Commission, Ranchi (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 husband of respondent no.1/complainant, Bhola Pd. Paswan (since deceased) had taken an insurance policy styled, "Janta Personal Accident Policy" for sum insured of Rs.5,00,000. On 3.02.2005 Complainant's husband 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 01.06.2010 allowed the claim of Rs.5,00,000/- alongwith Rs.2,000/- towards litigation cost.

(3.) Being aggrieved, petitioner preferred First Appeal No. 287 of 2010 before the State Commission which was dismissed vide order dated 9.11.2012.