(1.) This revision petition has been filed, against the concurrent orders of District Consumer Disputes Redressal Forum, Nadia and the West Bengal State Consumer Disputes Redressal Commission. Both Fora have categorically rejected ground for repudiation of the insurance claim in this case. The letter of repudiation issued by the National Insurance Company/revision petitioner in the present proceedings dated 11.1.2010 reads as follows:
(2.) The 'Scope of Cover' mentioned in the above letter of repudiation, is given in the first part of the Terms, Conditions, Exclusions, Definitions, which govern the relevant Group Janta Personal Accident Insurance Policy taken by the deceased Sridam Mahajan, husband of the complainant Bela Mahajan. The District Forum did not accept the contention of the insurance company in relation to the meaning of the term 'accident' and has observed:
(3.) The above view of the District Forum was challenged by the Insurance Company in FA/64/2012 before the State Commission. The State Commission dismissed the appeal with the following observations: