GTFS MULTI SERVICES LTD Vs. PRAVATI BEHERA

JUDGEMENT

(1.) The present Revision Petition has been filed under Sec. ""21(b) of the Consumer Protection Act, 1986 (the 'Act') against impugned order dtd. 9/10/2020, passed by the learned State Consumer Disputes Redressal Commission, Odhisa, Cuttack, ("State Commission') in FA No.57 of 2008, wherein the Appeal filed by the Petitioner/OP2) was dismissed and affirmed the Order dtd. 30/11/2007, passed by the District Consumer Disputes Redressal Forum, Balasore ("District Forum') in CC No. 74 of 2005 whereby the Complaint filed by Respondent No.1/Complainant was allowed against the Petitioner/OP2 and Respondent No.2/OP1.

(2.) For ease of reference, the parties are referred to as stated in the original Complaint filed before the District Forum.

(3.) Brief facts of the case, as per the Complainant, are that she is the wife of the deceased Mayadhar Behera, who had purchased a Janata Personal Accident Insurance Policy from OP No.1 through OP No.2, with an assured sum of Rs.1.00 lakh for 15 years. The policy commenced on 8/11/2001, but Mayadhar Behera died due to an accidental fall during "Uda" festival. She reported the death and submitted a claim to OP-2 and subsequently to OP-1 due to delays. Both OPs failed to settle the claim. She filed a complaint before the District Forum seeking compensation, interest, and litigation costs.