UNION OF INDIA Vs. TULSIRAM MEENA

JUDGEMENT

(1.) This revision petition has been filed by the petitioners Union of India & ors. against the order dated 30.04.2019 of the State Consumer Disputes Redressal Commission, Rajasthan, (in short 'the State Commission') passed in Appeal No.989 of 2018.

(2.) Brief facts of the case are that wife of respondent/complainant took life insurance Policy from the petitioners/opposite parties on 16.02.2011 for Rs.10 lakhs which was to mature on 01.03.2043. During the period of insurance, she got anaemia and because of which she died on 17.11.2012. Complainant applied for claim after completing all the formalities but opposite parties refused to make payment on the ground that insured gave wrong information about her health. Complainant contacted opposite parties to reconsider the same but no change was made by the opposite party. The complainant filed a consumer complaint bearing no.317 of 2016 before the District Forum Consumer protection, II, Jaipur, (in short the 'District Forum'). The District Forum vide its order dated 29.05.2016 passed the following order:-

(3.) Aggrieved with the above order of the District Forum, the opposite parties/petitioners herein filed an appeal before the State Commission, which was dismissed vide its order dated 30.04.2019.