BAJAJ ALLIANZ LIFE INSURANCE CO. LTD. Vs. CHANDERSHEKARAPPA

JUDGEMENT

(1.) This Revision Petition No. 847 of 2020 challenges the order of Karnataka State Consumer Disputes Redressal Commission, Bangalore ('the State Commission') dtd. 27/8/2019. Vide this order, the State Commission dismissed FA No. 1439 of 2010 and affirmed the order of the District Consumer Disputes Redressal Forum, Davanagere ('the District Forum') dtd. 17/2/2010.

(2.) As per report of the Registry, there is a delay of 166 days in filing this Revision Petition. For the reasons stated in IA/5627/2020, the delay is condoned.

(3.) Brief facts of the case, as per the Complainant, are that one Mr. K. Chalapathi S/o. KV Subramanya Pillai had taken Unit Linked Plan from Petitioner/OP-1 on 22/12/2007 paying Rs.99,000.00 as premium. The sum assured was Rs.4,95,000.00. On 18/7/2008 K. Chalapathi executed a deed of assignment of policy No.0077514195 in favour of the Complainant and the assignment was confirmed on 19/9/2008 by OP-1. On 16/11/2008 Mr. Chalapathi died at Tirupathi in SVRR Govt Hospital due to heart attack. The Complainant submitted claim with all documents to OP-1, but, OP repudiated the claim stating that Mr. K Chalapthi obtained the policy by suppressing material facts. Thus, alleging deficiency in service lodged a consumer complaint.