CHIEF POST MASTER GENERAL Vs. PRATAP CHANDRA PARIDA

JUDGEMENT

(1.) Petitioners/Opposite Parties have filed the present revision petition under Section 21(b) of Consumer Protection Act., 1986 (for short, 'Act') challenging the order dated 30.12.2013 passed by State Consumer Disputes Redressal Commission, Odisha, Cuttack (for short, 'State Commission') in F.A. No. 375 of 2013.

(2.) Respondent/Complainant had filed a consumer complaint against the petitioners before the District Consumer Disputes Redressal Forum, Cuttack (for short, 'District Forum') on the ground that deficiency in service had been committed by the petitioners, while asking for payment of differential premium amount at the time of payment of maturity value under Postal Life Insurance Policy (PLI) which was taken by the respondent. This amounts to unfair trade practice on the part of the petitioners.

(3.) The consumer complaint was contested by the petitioners stating that the maturity value as admissible was paid to the insured and there has not been any violation of the contract. However, there was some error in the calculation of the premium while conversion of WLA policy to Endowment policy.