DEWANTI DEVI Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) By way of present revision petition, there is challenge to order dated 26.9.2008 passed by Jharkhand State Consumer Disputes Redressal Commission, Ranchi (for short 'State Commission'), vide which appeal filed by respondent challenging order dated 23.11.2006, passed by District Consumer Disputes Redressal Forum, Garhwa (for short 'District Forum') was allowed. Along with revision petition, an application seeking condonation of delay of 714 days has also been filed.

(2.) Brief facts are that complainant/petitioner took a Janta Personal Acddent Claims Policy for Rs. 5 lakh from respondent Nos. 1 and 2, through respondent Nos. 3 and 4 for the period from 15.3.2004 to 14.3.2019. Unfortunately, on 29.9.2004, petitioner met with an accident and sustained injury in her spinal cord causing patalys is of her upper and lower limbs rendering her permanently disabled and physically handicapped. With regard to the said accident, information was given to Garhwa Police Station. Respondent Nos. 1 and 2 were also informed on 7.10.2004. Thereafter, claim was submitted in prescribed format along with required papers /documents within the stipulated time.

(3.) When petitioner's claim was not considered and settled, she sent legal notice for respondent Nos. 1 and 2 on 20.10.2005 and, thereafter filed complaint seeking Rs. 5 lakh being insurance amount. Rs. 6,569 being cost of treatment, Rs. 69,000 being the interest @12% till 29.1.2006, Rs. 5,000 for travelling and Rs.50,000 for mental agony and loss i.e. total of Rs.6,25,569.