SBI LIFE INSURANCE CO LTD Vs. BUTU HARIJAN

JUDGEMENT

(1.) Present revision petition has been filed against order dated 23.09.2011, passed by State Consumer Disputes Redressal Commission, Cuttak (for short as 'State Commission' ). Vide impugned order, appeal filed by the petitioner was dismissed.

(2.) Brief facts of this case are that respondent /complainant's father had insured his life for Rs. 1,00,000/- with the petitioner/opposite party, vide policy No.140167462004 and the date of commencement is 22.10.2009, whereas date of maturity is 22.10.2024. During the life time of insured he had paid upto date premium.

(3.) On 19.5.2010, father of respondent died to diearrhea, for which respondent being the nominee of the above policy lodged claim before Zonal Manager of the petitioner on 4.2.2011. Till date, petitioner has not settled the claim of the respondent, which amounts to deficiency in service.