RELIANCE LIFE INSURANCE CO. LTD. Vs. GIRIJABAI

JUDGEMENT

(1.) This Revision Petition has been filed under Section 21(b) of The Consumer Protection Act, 1986, hereinafter referred to as the 'Act', challenging the Order dated 16.04.2012 passed by The Madhya Pradesh State Consumer Disputes Redressal Commission, hereinafter referred to as the 'State Commission', in F.A. No. 1830 of 2010 arising out of the Order dated 25.06.2010 in C.C. No. 18 of 2010 passed by The District Consumer Disputes Redressal Forum, West Nimad, Mandaleshwar, hereinafter referred to as the 'District Forum'.

(2.) Heard learned Counsel for the Insurance Co. and the Complainants through video conferencing on 22.06.2020, and perused the material on record including inter alia the Order dated 25.06.2010 of the District Forum, the impugned Order dated 16.04.2012 of the State Commission and the Petition.

(3.) Brief facts, relevant for the disposal of this Petition, are that on 05.05.2009, one Radheyshyam Mourya s/o Arjunsingh Mourya applied for 'Reliance Super Automatic Investment Plan Policy'. The sum insured was Rs. 4,80,000/-. He made the proposal and paid the annual premium of Rs.20,000/- on 05.05.2009.