SBI LIFE INSURANCE CO. LTD Vs. PIYUSH MATHUR

JUDGEMENT

(1.) Heard Mr. Bharat Malhotra, Advocate, for the petitioner and Mr. Maruf Khan, Advocate, for the respondent.

(2.) Aforementioned revision has been filed from the order of State Consumer Disputes Redressal Commission, Rajasthan, dtd. 19/11/2014, passed in F.A. No.577 of 2014 (arising out of order of District Consumer Dispute Redressal Forum, Nagur, dtd. 13/5/2014, passed in Consumer Complaint No.87 of 2012) by which the complaint was allowed for Rs.210000.00 and cost of Rs.1500.00 and the appeal has been dismissed.

(3.) Piyush Mathur (the respondent) filed Consumer Complaint No.87 of 2012, for directing SBI Life Insurance Company Ltd. (the petitioner) to pay (i) Rs.210000.00as the insurance claim, (ii) Rs.20000.00, as compensation for mental agony and harassment, (iii) Rs.10000.00 as cost of litigation and (iv) any other relief which may be deemed fit and proper, in the facts and circumstances.