SAHARA INDIA Vs. NARESH KUMAR

JUDGEMENT

(1.) Present revision petition has been filed against order dated 11.2.2011, passed by State Consumer Disputes Redressal Commission, Jaipur (for short as State Commission) vide which appeal of petitioner against order dated 19.8.2008 passed by District Consumer Disputes Redressal Froum, Alwar (for short as 'District Forum') was dismissed.

(2.) Brief facts are that respondent filed a complaint under Section 12 of the Consumer Protection Act, 1986 on 2.11.2007 stating therein that Smt. Harli Devi, his grand-mother, purchased a Bond dated 31.8.1998 of Rs. 1,000 from petitioner No. 1, in which name of Manna Lal is mentioned as nominee. Name of petitioner was also given as nominee in the Bond.

(3.) Harli Devi died on 31.1.2006, whereas Manna Lal also died on 25.2.2006. According to the terms and conditions of the Bond, if the Bond-holder dies within the period of 10 years, death benefit of Rs. one lakh will be given to the nominee of the Bond-holder. On this ground, respondent in the capacity of nominee is entitled to get this amount. On 30.3.2007, petitioners refused to give the above amount to the respondent. Legal notice was served upon the petitioners on 16.4.2007.