DIVISIONAL PERSONAL OFFICER Vs. THOLLABANDI NAGALAKSHMI

JUDGEMENT

(1.) THIS Revision Petition is filed before this Commission by the South Central Railways, who were OP No.2 before the District Forum, Krishna II, Vijaywada, in a consumer complaint filed by the present Respondent No. 1. Respondent No. 2, LIC of India, in the present proceedings, was OP No. 1 before the District forum. The Revision is filed against concurrent decisions of the fora below.

(2.) THE case of the complainant arises from two LIC policies taken by her husband on 16.03.1998 and 21.3.1998. In both cases, OP-2 was to deduct the premia, month to month, from the salary of the assured and credit them to OP-1. THE assured died on 19.7.2002 but the Complainant did not succeed in getting her claims under the policies settled till 04.05.2007 when she made the complaint to the District Forum. THE reason was that seven installments of the premium, in each case, had not been credited by OP-2 to OP-1, over a period of three years prior to the death of the assured.

(3.) IN view of the above, we do not find any merit in this Revision Petition. The same is therefore, dismissed with no order as to costs.