RELIANCE LIFE INSURANCE COMPANY LIMITED Vs. USHA SONI

JUDGEMENT

(1.) Vide the present Revision Petition, the Petitioner Insurance Company, hereinafter referred to as "Insurance Company" has challenged the order of the State Commission dated 31.07.2019 in Appeal No. 450 of 2019 whereby the Appeal of the Insurance Company was dismissed. This Appeal was filed by the Insurance Company against the order of the District Forum dated 22.05.2019 in Complaint No. 15 of 2018.

(2.) The brief facts of the case are that husband of the Complainant/Respondent Sh. Dilip Kumar Soni was holder of an insurance policy bearing No. 50414029 under Cash Flow Plan and had paid a premium of Rs.1,00,000/-. The said policy was issued to him on 28.09.2012. He had been regularly paying the annual premiums. On 03.06.2014 the insured jumped into Indrawati river in Chitrakoot and died. Thereafter the claim was filed before Permanent Ombudsmen Court, Jagdalpur, District Bastar Chhattisgarh by his LRs wherein the Insurance Company had also appeared and showed its willingness to pay the insurance amount and started the procedure and obtained all the information and got the relevant forms filled and also collected the documents and issued a receipt dated 10.01.2017. Despite having received all the documents from the Complainant, the Insurance Company again issued a letter dated 25.02.2017 demanding documents. The fact that the Insurance Company had already collected all the documents was conveyed to them. The Insurance Company did not pay the insurance amount to the Complainant and stopped further communication. The Insurance Company did not attend the proceedings before the District Forum despite being served of the Complaint and the District Forum on the basis of documents and evidences on record allowed the Complaint and issued the following directions:-

(3.) This order was impugned before the State Commission and the State Commission has dismissed the Appeal and the plea of the Insurance Company that they were not served of the Complaint was rejected by the State Commission.