RAJINDER SINGH Vs. RELIANCE GENERAL INS. CO. LTD.

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 31.01.2012 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, 'the State Commission') in Appeal No. 688 of 2011 Reliance General Insurance Co. Ltd. Vs. Rajinder Singh by which, while allowing appeal, order of District Forum allowing complaint was set aside.

(2.) Brief facts of the case are that complainant/petitioner's daughter Rekha died on 3.9.2008 on account of burning from stove. Complainant demanded compensation from OPs under Rajiv Gandhi Parivar Bima Yojna Scheme. After completing all the formalities, as claim was not paid, alleging deficiency on the part of OP, complainant filed complaint before District Forum. OP No. 1, 2 & 3/Respondent No. 2, 3 & 4 resisted complaint and submitted that case of the complainant was sent by Nodal Officer to OP No. 4 vide letter dated 16.11.2009 and prayed for dismissal of complaint. OP No. 4/Respondent No. 1 resisted complaint and submitted that complainant neither purchased insurance policy nor paid premium to OP, but it was a social benefit policy between Government of Haryana and OP No. 4. It was further submitted that as documents were sent after 14 months, there was no deficiency in repudiating claim and prayed for dismissal of complaint. Learned District Forum after hearing both the parties allowed complaint and directed OP No.4 to pay Rs.1,00,000/- with 9% p.a. interest and further allowed Rs.1000/- as cost. OP No. 4 filed appeal before State Commission and learned State Commission vide impugned order allowed appeal and dismissed complaint against which, this revision petition has been filed.

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