AVANISH KUMAR Vs. RELIANCE GENERAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) This revision petition under Sec. 21(b) of the Consumer Protection Act, 1986 (in short, the 'Act') assails the order dtd. 6/6/2017 in Appeal No. 17/2015 of the State Consumer Disputes Redressal Commission, Uttar Pradesh, Lucknow (in short, the 'State Commission') dismissing the appeal of the petitioner against order dated of the District Consumer Disputes Redressal Forum, Mainpuri (in short, the 'District Forum') dtd. 31/10/2014 in Consumer Complaint no. 155 of 2013.

(2.) The facts as per the revisionist are that his late mother, Smt. Sudama Devi held a personal accident policy for Rs.3,00,000.00 for the period 4/2/2011 to 3/2/2012 issued by the respondent. The insured died on 23/3/2011 due to an accident in which she was hit by a buffalo due to injuries. The revisionist's claim for insurance as her nominee and legal heir was repudiated by the respondent against which he filed a complaint before the District Forum which came to be allowed in his favour with interest and costs. The State Commission on appeal, however, set aside the order which is impugned by way of this petition.

(3.) I have heard the learned counsel for both the parties and carefully considered the material on record.