POST MASTER GENERAL Vs. SASIKALA @ RASKALA

JUDGEMENT

(1.) REVISION Petition No. 2950 of 2013 has been filed against the impugned order dated 6.7.2012, passed in CMP No.1495 of 2011 in FASR No.1250 of 2011 by Tamil Nadu State Consumer Disputes Redressal Commission, Chennai (short, "State Commission ").

(2.) AS per facts gleaned from the order of the District Forum, the husband of the Ist respondent/complainant, father of the 2nd respondent and sons of 3rd and 4th respondents of Selvaraj had joined as a member of the village postal Life Insurance Scheme dated 22.1.2005. When his Policy was in force, the said Selvaraj fell ill and he died on 8.5.2006. After the death of above said Selvaraj his father Pariyathambi and 3rd respondent of this petition had given a petition for his son 's insurance claim to the petitioner dated 21.6.2007. The claim of the petitioner had been rejected on the ground that ; That the policy holder of the deceased Selvaraj had taken a policy under the category of non -medical Insurance Policy. The deceased Selvaraj had paid the premium from 22.1.2005 to 19.4.2006 without any default. As per the conditions of the village postal Insurance Bond if the policy holder died before the completion of 3 years of the taking the policy, there is no necessity of a medical certificate for the claim. The policy holder can get claim amount along with the bonus amount.

(3.) THE petitioners in their written version filed before District Consumer Disputes Redressal Forum, Pudukkottai (short, 'District Forum ') stated as follows ;