SATYAM COMPUTER SERVICES LTD. Vs. A. PRAKASH

JUDGEMENT

(1.) IN this revision petition there is challenge to order dated 27.2.2012, passed by A.P. State Consumer Disputes Redressal Commission, Hyderabad (for short, 'State Commission ').

(2.) RESPONDENT no.1/complainant filed a complaint under Section 12 of the Consumer Protection Act, 1986 (for short, 'Act ') against petitioner/OP -2 and respondent no.2/OP -1 on the ground that respondent no.1 's son A. Rajesh was employed with petitioner and had Group Personal Accident Policy with respondent no.2 through petitioner. Respondent no.1 's son was murdered on 10.1.2005. Accordingly, he submitted all the necessary documents as demanded by the petitioner as well as respondent no.2 with regard to the group insurance claim. However, the claim was rejected. Therefore, respondent no.1 filed complaint before District Consumer Disputes Redressal Forum -III, Hyderabad (for short, 'District Forum '). Petitioner did not appear before the District Forum and was proceeded ex parte on 2.11.2007. Thereafter, District Forum, vide order dated 7.2.2008, allowed the complaint of respondent no.1. It directed respondent no.2 to pay a sum of Rs.10,000/ - for causing delay in settling the claim and petitioner was directed to pay the claim amount of Rs.5,00,000/ - together with interest @ 12% per annum from the date of claim till realization. Rs.75,000/ - as compensation and cost was also awarded to respondent no.1.

(3.) BEING aggrieved, petitioner has filed this revision. Alongwith it, an application seeking condonation of delay of 56 has been filed.