SANJIV MISHRA Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) THIS complaint under Section 17 read with Section 12 of the Consumer Protection Act, 1986, has been filed by the complainants, the legal representatives of the deceased J.K. Mishra, praying that the respondent be directed to pay to them Rs. 5 lacs as assured amount under the Group Janta Personal Insurance Policy, (hereinafter called the Janta Policy for short).

(2.) THE substance of the averments in the complaint is that J.K. Mishra was an employee as Master Operator -cum -Assistant Roller in the Bhilai Steel Plant. While he was in service, he obtained a Group Janta Policy No. 152501/47/99/00176, as a member of the Indian National Trade Union Congress (INTUC for short). The complainants are the sons of deceased insured J.K. Mishra. The said policy covered the risk from 9.1.1999 to 8.1.2011 and in the event of death of the insured in accident, assured sum of Rs. 5 lacs was payable thereunder. It was further averred that the insured J.K. Mishra died on 1.2.1999 in an accident while on duty. It was further averred that complainants through their Counsels letter dated 22.12.2000, approached the opposite party/insurer for payment of assured amount under the Janta Policy, but the said claim was not settled. Hence, they filed the present complaint.

(3.) LEARNED Counsel for the parties were heard. Record perused.