NEW INDIA ASSURANCE CO. LTD. Vs. JYSTA SRIDEVI

JUDGEMENT

(1.) The challenge in this appeal under Sec. 51 of the Consumer Protection Act, 2019 (in short, 'the Act') is to the order dtd. 10/6/2022 in Complaint No.5 of 2019 of the A.P. State Consumer Disputes Redressal Commission, Vijayawada (in short, 'the State Commission') allowing the complaint in part and directing OP Nos.1 to 3 (Appellants No. 1 to 3 herein) to pay the sum assured under the Group Insurance Policy with interest @ 9% p.a. from the date of repudiation till realization along with costs to the Complainant/Respondent No.1 within two months from the date of the order while dismissing the complaint against Opposite Party/Respondent No.4.

(2.) This order will also dispose of FA nos. 756 to 762 of 2022 which are also related to the same issue, i.e., repudiation of claim under the Group Insurance Policy in question in respect of employees of respondent no.4 on whose behalf the insurance cover for life had been obtained by respondent no. 4.

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