UNITED INDIA INSURANCE CO. LTD. Vs. P. SREENIVASULU

JUDGEMENT

(1.) Revision Petition no. 1742 of 2007 has been filed by the petitioner who was the opposite party no.1 against respondent no.1 who was the complainant and respondent no. 2 who was the opposite party no. 2.

(2.) The brief facts of the case as gleaned from the record of the file are as follows:

(3.) The complainant/ respondent no. 1 took one Group Personal Accident Policy from United India Insurance Co. Ltd., with premium of Rs.1,700/- on 22.09.2003 at N T R Health University, Vijayawada. The policy period was 4 1/2 years equivalent to MBBS course. In case of accidental death of earning parent the petitioner Insurance Company had to pay Rs.3,00,000/- to the respondent no. 1 apart from the tuition and boarding fees paid to the college by the United India Insurance Co. Ltd. The mother of the respondent no. 1 P Lakshmi Devi died due to heart attack suddenly on 27.11.2004, while she was talking to one Mr Dr M Sheshadri Reddy, Proddatur. The said doctor informed that respondent no.1's mother died due to heart attack. One month later the respondent no.1 approached the petitioner to settle the claim. The mother of the respondent no. 1 was doing cloth business at home. The respondent no. 1 got issued notice through advocate and the petitioners received the same, but did not sent any reply. Therefore, the petitioners committed deficiency of service and adopted unfair trade practice. Thus the complaint may be allowed.