LIC OF INDIA Vs. SHAKUNTALA

JUDGEMENT

(1.) The present revision petition has been filed by the Life Insurance Corporation of India, petitioner/opp.party in this case, wherein the order rendered by the State Commission has been called into question. The principal argument advanced by the learned counsel for the petitioner is that instead of imposing personal costs upon the officials of the LIC, it should have been imposed upon the LIC itself.

(2.) The facts germane to this case are these. Satbir Singh Tandon, since deceased, husband of Smt. Shakuntala, respondent, obtained a LIC policy on 20.05.2004 for a sum of Rs.1,00,000/- from the petitioner. He obtained two other Policies as well, but the same are not concerned with this case because according to the counsel for the petitioner, the claim of those two policies already stands settled. It is alleged that Satbir Singh Tandon has been under treatment for chest pain and was getting treatment in Holy Help Hospital, Hissar, on 08.01.2004 and from CMC, Hissar on 04.05.2004. He also got endoscopy done. He also undertook treatment from Grover Hospital, Tohana on 14.02.2006 because of the same chest pain. Satbir Singh Tandon passed away on 20.02.2006.

(3.) The complainant filed a complaint before the District Forum, Jind, Haryana. The District Forum allowed the complaint directing the LIC of India to pay a sum of Rs. 1,00,000/-, with interest @ 9% p.a. from the date of his death, till its realization.