APGLI GOVT OF A P Vs. TIRUMELLA VIJAYALAKSHMI

JUDGEMENT

(1.) Opposite parties 1 to 5 are the appellants.

(2.) AGGRIEVED by the order of the District Consumer Forum -I, East Godavari at Kakinada in C.D. No. 31/2001 dated 19.4.2005 the present appeal has been filed under Section 15 of the Consumer Protection Act, 1986.

(3.) THE complainants husband worked as Draughtsman, Grade -III at Ganapavaram in Prakasam District. He underwent some transfers and later promoted as Draughtsman, Grade -II. The Government of Andhra Pradesh introduced Life Insurance Scheme and a premium of Rs. 16 was deducted from his salary every month and he submitted his proposal for insurance on his life in the prescribed form and policy bearing No. 427084(A) showing 1.2.1980 as the date of commencement of risk and 30.6.2005 as date of maturity and assured sum was Rs. 4,980. The Government of Andhra Pradesh increased the sum assured from time -to -time and ultimately the sum assured was fixed at Rs. 1,00,000 and the monthly premium was increased from Rs. 16 to Rs. 125 per month. The Head of the Office in which the complainants husband worked used to deduct premium and sent the same to APGLI. While working as Draughtsman, Grade -II in Field Machinery Division at Dowlaiswaram, the complainants husband died and the complainants submitted the claim forms to APGLI but the opposite parties 1 to 5 failed to settle the claim in spite of several letters and notice dated 11.10.2000. Hence the complainant approached the District Forum for appropriate relief.