CHAIRMAN SAHARA INDIA Vs. CHETAN PRAKASH

JUDGEMENT

(1.) This revision petition has been filed by the petitioners against the order dated 30.06.2008 passed by the Rajasthan State Consumer Disputes Redressal Commission, Jaipur (in short, 'the State Commission') in Appeal No. 1841/2007 Chetan Prakash Vs. Chairman, Sahara India Pariwar Compound Office & Anr. by which, while allowing appeal, order of District Forum dismissing complaint was set aside.

(2.) Brief facts of the case are that complainant/respondent is legal representative of late Smt. Amar Bai Meena, who obtained bond of Rs.3,000/- for the period of ten years in her life time on 22.10.1998 from OP/petitioner. As per bond, if applicant dies between the age of 16-60 years or after 12 months of purchase of bonds, OP shall give equal amount of bond per month for the period of 10 years. Amar Bai Meena died on 13.11.2003. Complainant submitted claim to OP which was repudiated by OP. Alleging deficiency on the part of OP, complainant filed complaint before District Forum. OP resisted complaint and submitted that as bond holder died after attaining age of 60 years, no amount was payable and prayed for dismissal of complaint. Learned District Forum after hearing both the parties dismissed complaint. Complainant filed appeal and learned State Commission vide impugned order allowed complaint and directed OP to pay Rs.3,000/- per month from 13.11.2003 to next 10 years with Rs.1,000/- as cost against which, this revision petition has been filed.

(3.) Heard learned Counsel for the parties and perused record.