LIC OF INDIA Vs. PRATAP SEKHAR NAIK

JUDGEMENT

(1.) BOTH the aforesaid appeals being analogous, we have heard them together. They are hereby disposed of by this common order. C.D. Appeal No. 891 of 1997 has been filed on behalf of the Life Insurance Corporation of India Limited challenging the order of the District Forum to pay to the complainant (respondent) Rs. 5,000/ - (first survival benefit due) with interest at the rate of 9 percent per annum from 28.3.1992 together with compensation of Rs.

(2.) ,000/ - and costs of Rs. 500/ -. 2. The complainant has filed C.D. Appeal No. 903 of 1997 challenging the very order of the District Forum. The contention of the complainant in his appeal is that the compensation and the rate of interest granted by the District Forum is too low.

(3.) IN view of the admitted position of non -payment of the first survival benefit, the District Forum directed the appellant (in C.D. Appeal No. 891 of 1997) to release the same to the complainant with interest thereon at the rate of 9 percent per annum from 28.3.1992 till payment. It also granted a sum of Rs. 2,000/ - as compensation.